Section 58 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
58. Prohibition against employment of small gangs of prisoners.
(1)The employment of convicts in small gangs or batches, on petty works situate without the jail premises, is prohibited ,Provided that this prohibition shall not be deemed to extent to the employment of prisoners on jail works, in the jail garden, or on duties connected with the management of premises subject to such directions as the Inspector General may, from time to time, give in that behalf.(2)Subject to such general or special directions as the Inspector General may from time to time give in that behalf, convicts may be employed, without the jail premises, on public works which are at any time carried out under the supervision and control of the Public Works Department.
