Section 69(b) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(b)any sum of money realised from or received on account of the sale of any such article or of the earnings of any prisoner, and the whole amount of every sum of money so realised or received shall, as soon as may be. be paid to the credit of the Government in the nearest public treasury.
