Section 53 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
53. How convict labour may be employed.
- Convict labour shall ordinarily be employed to supplyFirstlythe requirements of the jail and of the jail departSecondlythe requirements of the Government in any other respect, andThirdlyother demands which the Inspector General may from time to time approve.
