- In the women's section of every prison, there shall be a block of cells in sufficient number for use as punishment cells and to afford separate accommodation for women under-trial prisoners. A woman criminal prisoner may, at the option of the Superintendent, if cell accommodation is available, have the choice of occupying a cell in the women's section of the prison instead of being confined in the criminal prisoners ward:Provided that necessary arrangements for guarding of cells in the Women's ward and the custody of keys of these cells can be made.
