638. No prisoner to be employed on private work or service.
- No prisoner shall at any time be employed by any officer of the jail, or other person, on any private work or service of any kind whatsoever :Provided that nothing in this rule shall be deemed to prohibit the employment of any prisoner on any work carried on within the walls of the jail, in the ordinary course of any jail industry, with the knowledge and permission of the Superintendent and subject to the payment of the usual charges for such work.Explanation. - For the purposes of this rule "private work" does not include the supplying of water to, or the cleansing of the quarters occupied by, any subordinate officer, under the orders of the Superintendent.
