Section 60 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
60. Restriction on the employment of prisoners outside jail walls.
- No convict shall at any time be employed on any labour without the walls of the jail -(a)until he has undergone not less than one-twelfth of the substantive term to imprisonment to which he has been sentenced.(b)without the sanction of the Inspector General if the unexpired term to substantive imprisonment together with imprisonment (if any) in lieu of fine, to which he has been sentenced exceeds one year,(c)if any charge or charges are pending against him.
