282. Military prisoners. - In the case of military prisoners convicted by Military Courts the Superintendent shall inform the District Magistrate of the district of residence whenever such a prisoner is admitted to the jail and the latter should obtain orders of the State Government in case he considers that the superior class should be given to such prisoner. In other respect the general instructions in Paragraphs 780 and 281 will apply.
[283. Civil prisoners. - There shall be two grades of civil prisoners-(1)Superior : and(2)Ordinary.]
