Indian Penal Code, 1860
73. Solitary
confinement
Whenever any person is
convicted of an offence for which under this Code the Court has power to
sentence him to rigorous imprisonment, the Court may, by its sentence, order
that the offender shall be kept in solitary confinement for any portion or
portions of the imprisonment to which he is sentenced, not exceeding three
months in the whole, according to the following scale, that is to say-
a time not exceeding
one month if the term of imprisonment shall not exceed six months;
a time not exceeding
two months if the term of imprisonment shall exceed six months and 48[shall
not exceed one] year;
a time not exceeding
three months if the term of imprisonment shall exceed one year.