Section 6 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
6. Custody and procedure.
(1)The internee shall ordinarily be detained in the following Jails of this State, namely Central Jails, Jabalpur, Raipur, Gwalior and Indore and District Jails Class I, Bhopal, Ujjain, Sagar, Rewa, and Bilaspur and sub-jail Narsinghgarh and in any other Jail or Jails which may be specifically allocated by the Inspector General for these internees from time to time.(2)As far as possible internees shall be detained in common wards separate from other prisoners and shall be allowed to communicate freely with each other within their enclosure. The Superintendent may, however, confine any internee separately if he considers it desirable on grounds of health or for any other reason.
