Section 51 in The Kerala Prisons and Correctional Services (Management) Act, 2010
51. General.—
For carrying out orders of convictions by various Courts on prisoners sentenced to rigorous imprisonment, all the prisons where such convicted prisoners are accommodated, shall have facilities for providing labour to the prisoners. Such prisons shall have appropriate infrastructure for giving meaningful work to such prisoners. The prisoners shall be given such vocational training, as may be prescribed, for enabling them to find employment or getting self employed after their release. Men and women prisoners shall be given appropriate and separate for doing labour in deserving cases. The prisoners sentenced to simple imprisonment shall also be provided with work on their request so as to enable them to earn wages depending on the requirements of rehabilitation.
