Section 58(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)The employment of convicts in small gangs or batches, on petty works situate without the jail premises, is prohibited ,Provided that this prohibition shall not be deemed to extent to the employment of prisoners on jail works, in the jail garden, or on duties connected with the management of premises subject to such directions as the Inspector General may, from time to time, give in that behalf.
