(g)A prisoner sentenced under section 2 of the Frontier Murderous Outrages Regulation No. IV of 1901, shall be kept in separate confinement as defined in the explanation to clause 8 of section 46 of the Prisons Act, IX of 1894, and shall, unless he was under the age of 15 years at the time of his conviction, be so kept for the whole period of his sentence.
