Section 38 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
38. Days on which convicts are exempted from labour.
(1)No prisoner shall be required to perform any labour, other than such as may be necessary for the conduct of the internal management and domestic economy of the jail or to meet any call of emergency, on any of the days declared as holiday by the Administrator in Jail.(2)The Inspector General may with the previous sanction of the Administrator by general or special order in that behalf, exempt any prisoner or class of prisoners, or all prisoners generally, from labour on any particular day or days.
