Section 5(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)Prisoners with mental illness shall be detained in Rehabilitation Centres and allowed to communicate freely with each other within their enclosures, but shall be kept entirely separate from other categories of prisoners. The Superintendent may however confine any particular prisoner with mental illness separately if he considers it desirable on grounds of health or for any other reason, but this may be done only on the explicit advice of the Psychiatrist.
