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NCT Delhi - Section

Section 67 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

67. Charge of material or manufactures.

- The raw material for manufactures shall be under the charge of a responsible officer, who shall issue each morning what is required for the day's work and receive in store in the evening the material which has not been used up. He shall also, as far as possible, satisfy himself that there is no-waste of material, but this shall not relieve the Factory Manager or Deputy Superintendent, as the case may be, of the responsibility for the safe custody and proper disposal of the manufactory stores.