Section 4 in Rajasthan Conditions of Detention Order, 1971
4. Custody and procedure.
(1)A detenu shall ordinarily be removed and detained in any of the Jails in Rajasthan specified for the purpose by the Government.(2)The detenus shall be kept in cells or association wards preferably the latter an&allowed to associate freely with each other, but as far as possible, shall be kept separate from ordinary prisoners :Provided that.-(a)if the number of detenus of the same class is large, they may be divided into homogenous groups,(b)the Superintendent may detain any detenu separately if he considers indesirable on grounds of health or for any other reason.
