The requisition of this Act with respect to the separation of prisoners are as follows: -(i)in a prison containing female as well as male prisoner, the females shall be imprisoned in separate building, or separate parts of the same building, in such manner as to prevent their seeing, or conversing or holding any intercourse with, the male prisoner;(ii)in a prison where male prisoners under the age of eighteen are confined, shall be separated from other prisoners and those who have already arrived at the age of puberty shall also be separated from those who have not attained puberty.(iii)un-convicted criminal prisoners shall be kept apart from convicted criminal prisoners; and(iv)civil prisoners shall be kept apart from criminal prisoners.
