Section 52 in The Kerala Prisons and Correctional Services (Management) Act, 2010
52. Employment of criminal prisoners sentenced to rigorous imprisonment.—
(1)Criminal prisoners sentenced to rigorous imprisonment shall be provided with facilities of appropriate labour preferably based on their aptitude.(2)No criminal prisoner sentenced to labour or employed on labour at his own desire shall, except on an emergency and with the sanction in writing of the Superintendent, be kept to labour for more than eight hours in any one day.(3)The Medical Officer shall, from time to time, examine the labouring prisoners who are engaged in labour and shall at least once in every fortnight cause to be recorded upon the history-ticket of each prisoner employed on labour the weight of such prisoner at that time.(4)When the Medical Officer is of opinion that the health of any prisoner suffers from employment of any kind or class of labour, such prisoner shall not be employed on that labour but shall be placed on such other kind or class of labour as the Medical Officer may consider suitable for him.
