- The requisition of this Act with respect to the separation of prisoners are as follows:(1)in a prison containing female as well as male prisoners, the females shall be imprisoned in separate buildings, or separate parts of the same building, in such a manner as to prevent their seeing or conversing with the male prisoners:(2)female prisoners convicted or charged for an offence under the Immoral Traffic (Prevention) Act, 1956 (104 of 1956) for any sexual or other offence involving grave moral depravity, shall be segregated from all other types of female prisoners.(3)in a prison where male prisoners under the age of twenty-one are confined, means shall be provided for separating them altogether from the other prisoners and for separating those of them who have arrived at the age of sixteen years but are below the age of eighteen years;(4)un-convicted criminal prisoners shall be kept apart from convicted criminal prisoners;(5)civil prisoners shall be kept apart from criminal prisoners;(6)dangerous security prisoners shall be kept separately;(7)detenus shall be kept apart; and(8)all blood relation prisoners, separated on grounds of different sex, shall be allowed to met each other once a week in presence of a jail officer.
