Section 51 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
51. Means and appliances for labour to be provided.
(1)In every jail proper means and appliances shall be provided for exacting hard labour, medium labour and light labour, respectively, from convicts who are liable and, fit to undergo such labour.(2)In every jail proper means and appliances shall be provided for the voluntary employment of convicts sentenced to undergo simple imprisonment (section 36 of the Prisons Act, 1894).
