Section 59 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
59. Sanction to extramural employment.
- No convict shall at any time be employed on any labour outside the jail walls or be permitted to pass out of the jail for the purpose of being so employed, unless arid until the Deputy Inspector General shall have(a)sanctioned his being so employed; and thereafter,(b)the Superintendent has recorded, or caused to be recorded, on prisoner's history-ticket, the fact that such sanction has been given.
