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 56] [Entire Act]

State of West Bengal - Subsection

Section 56(1) in The West Bengal Correctional Services Act, 1992

(1)The working hour of a prisoner put to any type of labour shall not be more than seven hours a day. Besides, there shall be break for at least one hour for lunch, bath and rest. The timetable of the period of labour shall be such as may be prescribed.