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State of Punjab - Section

Section 618 in Punjab Jail Manual, 1996

618. Frequent change of work to be avoided.

- Frequent change of work, except on medical grounds, should be avoided, but the same form of hard labour should not be exacted indefinitely without variation, and sedentary work should occasionally be changed for work involving more general movement. Every Superintendent and Deputy Superintendent should make himself acquainted with the tasks fixed for the various industries carried on in his jail.Note. - Specially severe forms of labour such as oil pressing, blanket felting, jagai and the like should not be exacted continuously from any convict for more than a fortnight at a time, a reasonable interval being allowed to elapse before the convict is again placed on the same labour or labour equally severe.