Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(2)(a) in The West Bengal Correctional Services Act, 1992

(a)
(i)hard labour shall mean the type of labour the performance of which involves a high degree of physical exertion or application of bodily force, and includes the work of spading, ploughing of land, chopping of wood, coir-pounding, carrying of water on shoulders or head, cooking on the oven and the like;
(ii)light labour shall mean the type of labour the performance for which involves physical exertion or application of bodily force of a very small degree, and includes work of shifting of foreign materials or waste products from rice or dal, sweeping the floor or wall and the like;
(iii)medium labour shall mean the type of labour which is neither hard nor light;