Section 132 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
132. Prisoners not to be employed on private work.
- No officer of any jail shall, save as authorised by any provision of any rules hereinafter contained in that behalf, at any time, employ any prisoner on his own private work or for his own gain or profit; nor shall any such officer at any time employ any prisoner otherwise than for the profit and advantage of the Government and in strict accordance with the provisions of the Prisons Act, 1894, and the rules made thereunder, relating to the employment of prisoner.
