(13)Cellular confinement for any period not exceeding fourteen days; provided that after each period of cellular confinement, an interval of not less duration than such period must elapse before the prisoner is again sentenced to cellular or solitary confinement.Explanation. - Cellular confinement means such confinement with or without labour as entirely secludes a prisoner from communication with, but not from sight of other prisoners; Provided that nothing in this section shall render any female or civil prisoner liable to the imposition of any form of handcuffs or fetters.Note 1. - No solitary or punitive cell, no hard labour or painful additive or other punishment or denial of privileges and amenities, no transfer to other prisons with penal consequences shall be imposed without judicial appraisal of the Sessions Judge, and when such intimation, on account of emergency is difficult such information shall be given within two days of the action.Note 2. Handcuffs and fetters shall be imposed on prisoners after specific permission, of the Court concerned of Sessions Judge, has been obtained.
