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[Cites 0, Cited by 0] [Section 135] [Entire Act]

NCT Delhi - Subsection

Section 135(3) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(3)Drains and latrines must be kept scrupulously clean and no sewage matter permitted to find its way into them. Cesspools of any kind are prohibited within jail precincts. The use of sunk reservoirs for refuse water is to be avoided. No rubbish or manure pits should be allowed Within or near the jail walls.