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State of Uttar Pradesh - Section

Section 3 in The U.P. Blackmarketeer Prisoners Rules, 1979

3. Accommodation.

- Blackmarketeer prisoners shall be detained in cells or association barracks, preferably the latter, and allowed to communicate freely with each other within their enclosure, but so far as possible, shall be kept separate from other prisoners. The Superintendent may, however, confine any particular blackmarketeer prisoner separately if he considers it desirable on grounds of health or for any other reason.