Section 56 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
56. How jail labour may be utilise Convicts not to be employed on certain works.
(1)Jail labour may be utilised:(a)for the preparation of building materials for the Public Works Department or for private sale, within the jail premises ;(b)for the construction of works under the Public Works Department in or near the jail; and(2)Prisoners shall not be employed on municipal work or hired out to private firms or individuals, nor shall jail labour be utilized on the construction or repair of roads under the Public Works Department without the previous sanction of the Administrator.(3)No convict shall be employed on any form of labour attended with danger.
