(1)The Superintendent shall establish such industries for the prison in his charge, which are conducive to their rehabilitation and helpful in correctional programmes with the approval of Inspector General. While setting up the industries, proper balancing of vocational training and production shall be maintained keeping into consideration the market available for the products.However undue stress will not be laid on the profitability of an industry.(2)The Superintendent may, with the previous sanction of the Government, also establish industries for the prisoners, which are useful from the point of view of vocational training and rehabilitation not withstanding they yield no profit or are likely even to result in some loss.(3)The Superintendent shall provide work to the prisoners in agriculture, horticulture, gardening and diary and poultry farming etc, as may be feasible.(4)The Inspector General shall submit to the Government every year a report on the working of industries established under sub-rule (1), containing in particular a discussion on their working from the financial point of view and the extent to which they have helped in rehabilitation of prisoners.
