Section 8 in The Kerala Prisons and Correctional Services (Management) Act, 2010
8. Categories of prisons.—
(1)The Government may, by notification, establish various categories of prisons for the purposes of the Act and rules made thereunder.(2)The pattern of construction of prison, ground space, air space and ventilation in respect of cells, sleeping barracks, bathing places, kitchen, work sheds, hospitals etc. shall conform to such standards and requirements, as may be specified, by notification, by the Government, in this behalf.(3)The standards of security of each prison shall, such as may be prescribed.
