Section 53(2) in The West Bengal Correctional Services Act, 1992
(2)For the purpose of this section,—(a)(i)hard labour shall mean the type of labour the performance of which involves a high degree of physical exertion or application of bodily force, and includes the work of spading, ploughing of land, chopping of wood, coir-pounding, carrying of water on shoulders or head, cooking on the oven and the like;(ii)light labour shall mean the type of labour the performance for which involves physical exertion or application of bodily force of a very small degree, and includes work of shifting of foreign materials or waste products from rice or dal, sweeping the floor or wall and the like;(iii)medium labour shall mean the type of labour which is neither hard nor light;(b)(i)skilled labour shall mean the labour done through intricate mechanical process or though skill of hands and mind requiring long time to acquire efficiency or the labour which involves special technical knowledge or training of which is gifted with such artistic or aesthetic qualities as cannot ordinarily be achieved without some prior training or experience.(ii)semi-skilled labour shall mean the type of labour which can be learnt on training for a period of one month or so;(iii)unskilled labour shall mean the type of labour which is neither skilled nor semi-skilled and which does not require any special knowledge or prior training.
