Section 6 in The Rajasthan Land Revenue (Eviction of Trespasser) Rules, 1975
6. Classification of civil prisoner.
- The Tehsildar shall, after taking into consideration the social status of the trespasser, send his recommendation to the superintendent of Jail about the classification of the prisoner as superior class or ordinary class. On receipt of this recommendation, the superintendent shall treat the superior as 'B' class inmate and the ordinary class civil prisoner as 'C' class inmate as prescribed in the Rajasthan Prison Rules, 1951.
