Section 40 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
40. Hours of Test from labour to vary with the season.
- No convict who is under sentence of rigorous imprisonment, or who is employed on labour at his own desire, shall be required to work between the hours of 12.00 Noon and 1.00 P.M.
