(5)separate confinement for any period not exceeding two months:Provided that while executing punishment of separate confinement, no prisoner shall be kept in separate confinement continuously for more than a fortnight at one time and the interval between one period of confinement and the next will be at least a week.Explanation.—“Separate confinement” means such confinement with or without labour as entirely secludes a prisoner from communication with, but not from sight of, other prisoners.
