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State of Goa - Section

Section 223 in Goa Prisons Rules, 2006

223. Hours of employment.

(1)Except in case of an emergency and by the order in writing of the Superintendent in Form XIII, no prisoner shall be employed on labour for more than nine hours in any one day.
(2)No work except menial and other necessary work, shall be done on Sundays and other prison holidays.
(3)The Superintendent shall ensure that every prisoner gets one day weekly off from the work.