(1)No convict shall be allowed to work outside the subsidiary jail walls, unless he is in the charge of a paid warder who shall give a receipt and be responsible for him, nor until the permission of the Superintendent, in writing, is recorded in the Order-book.(2)No convict with more than fourteen days unexpired sentence (other than a prison servant) shall under ordinary circumstances be employed extramurally.(3)A convict sweeper, or bhistie if required of the casual class, who has passed one-half or more of his sentence and has not more than six months' unexpired term remaining, may be employed outside.(4)No prisoner employed outside shall be permitted to leave the jail premises for any purpose.(5)Convicts passed for out-door work may be employed on gardening or keeping the roads, drains, etc. belonging to the subsidiary jail, in order.Note. - The Deputy Superintendent shall note daily in the Report book the number of prisoners employed outside and the nature of the duties on which they are engaged.
