627. How jail labour may be utilized. 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(c)with the previous sanction of Government on large works at a distance from any permanent jail.(2)"Prisoners shall not be employed on municipal works or hired out to private firms or individuals, nor shall jail labour be utilized on the construction or repair of road under the Public Works Department without the previous sanction of Government."(3)No convict shall, unless he is willing to undertake the work, be employed on sinking or cleaning wells or any other form of labours attended with danger.
