(1)Convicted prisoners shall, on admission into a prison, be kept in quarantine for such period, being not less than ten days, as the Medical Officer may consider necessary in each case with due regard to the kinds of epidemic diseases, if any, which are prevalent at the time.(2)A convicted prisoner who has already spent some time in the same prison as an under-trial prisoner and has his ten days quarantine period, they may not be placed in quarantine again after conviction:Provided that, unless the Medical Officer advises to the contrary, prisoners transferred from other prisons may not be quarantined if they have been in such prisons for at least fourteen days.(3)Instructions to prisoners during period of quarantine.- During the period of quarantine the prison staff (including the Medical Officer) shall explain to the prisoners the rules of prison discipline, of personal and communal hygiene, of their behaviour towards officers of the prison and towards other prisoners, the new outlook in regard to the treatment of prisoners, the concessions and liabilities of prisoners, and the necessity of utilising the period of his prison life in preparing himself for rehabilitation after his release.(4)A History Ticket shall be filled in respect of all prisoners sentenced to a term of imprisonment (either simple or rigorous) of six months and above except hardened criminals who, in the Superintendent's opinion, are not likely to be benefited by corrective treatment, after obtaining from the prisoner concerned the relevant information. In case the prisoner refuses to give any information, the letter (R) shall be recorded in relevant column of the Form.(5)Every newly admitted prisoner will be subjected to a programme of orientation so as to inform him about the rules and regulations. His rights and duties as a prisoner will be clearly displayed under the signature of the Superintendent at a conspicuous place of the prison and explained to him as far as possible in a language he understands.(6)Superintendent to provide suitable work to prisoners during period of quarantine.- The Superintendent shall provide suitable work for all prisoners during the period of quarantine.(7)Prisoners put in quarantine to be confined in cells.- Prisoners put in quarantine shall so far as is practicable be confined in cells and shall not be allowed to associate with other prisoners or amongst themselves.(8)Prisoners to be kept separate until certified by Medical Officer.- No prisoner shall be transferred from the quarantine to a circle or barrack without the approval of the Medical Officer. The prisoner shall be kept separate until certified by the Medical Officer as fit to be received among other prisoners.Classification of prisoners:
