631. Sanction of Superintendent to extra-mural employment.
- No convict shall at any time be employed on any labour outside the jail walls or be permitted to pass out of the jail for the purpose of being so employed, unless and until the Superintendent shall have :(a)sanctioned his being so employed; and(b)recorded or caused to be recorded, on the prisoner's history- ticket, the fact that such sanction has been given.
