(1)All prisoners sentenced to labour shall be eligible for the grant of special remission at the rate of one day for every additional day's task performed the amount of work being calculated at the end of each calender month. The prisoners sentenced to labour shall include prisoners sentenced to simple imprisonment who voluntarily elect to labour.Note. - Suppose a convict performs his full task of weaving, that is 12 metres of cloth daily. His monthly output should be 288 metres a month (including 5/2 task on weekly parade days). If he weaves 300 metres he will receive one day, and if 312 metres 2 days and so on.(2)In the case of two or more men employed on the same work with a joint out-turn the amount earned may be divided equally amongst them or in such proportion as the Superintendent considers equitable.(3)Convicts employed on untasked as well as task of labour in jails shall be eligible for the grant of remission at the specified rates. The Superintendent of a jail should only grant remission to a prisoner on untasked labour if he is satisfied that the industry and exertion of the prisoner have been such as would have entitled him to the concession if he had been employed on the form of labour which is susceptible of being tasked.(4)To ensure that the system of grant of special remission operates with as little unevenness as possible, the Superintendent should fix a high minimum out-turn of work for professional or habitual prisoners employed on tasked labour.(5)The time employed on work must not exceed 9 hours daily as required by section 35(1) of the Prisons Act.(6)The extra work done must be quite voluntary, and the grant of remission for conditional on its being up to the requisite standard in quality required by the Superintendent.(7)The Superintendent must arrange for an adequate supply of materials for extra task work. '(8)(a)No limit is to be placed on the amount of extra work which a convict passed as fit for hard labour may do subject to the time limit of hours of employment.(b)A convict, if passed for medium or light labour, is to be rewarded for the extra work done over and above the task laid down for these classes of labour, respectively, at the rate of one day's special remission for every additional day's work reckoned on the labour task of his class of labour.(c)No convict passed for medium or light labour shall be permitted to do extra work without the sanction of the Medical Officer recorded in his history-ticket or to exceed in the total days? work - a hard labour task in the case of medium labour man, or a medium labour task in the case of a light labour man.(9)Any convict suspected of being unfit at any time to do extra work, shall be brought to the notice of the Medical Officer with a view to his being stopped from doing extra work.(10)The remission to be allowed to a convict whether on tasked or untasked labour should not exceed the limits prescribed in the Jail Manual.
