(1)All persons sentenced to labour shall be eligible for the grant of special remission at the rate of one day for every additional day's task performed the amount of work being calculated at the end of each calendar month.The term prisoner ``sentenced to labour'' shall include prisoners sentenced to simple imprisonment who voluntarily elect to labour.Note - Suppose a convict performs his full task of weaving, that is, 12 yards of cloth daily. His monthly output should be 288 yards a month (including 1/2 task on weekly parade days). If he weaves 300 yards he will receive one day, and if 312 yards 2 days, and so on.
