607. Entries with regard to labour in the history ticket.
(1)Upon the admission of every convict sentenced to rigorous imprisonment, the Medical Officer shall, at the time of complying with the provisions of sub-section (2) of Section 24 of the Prisons Act, 1894, by entering the class of labour (if any) for which such convict is fit in the prescribed book, cause a similar entry to be made in the history-ticket of the prisoner.(2)The Medical Officer shall, from time to time, in complying with the provisions of sub-section (2) or sub-section (3) of section 35 of the Prisons Act, 1894, cause to be entered in the history-ticket of every prisoner, any direction as to the employment of such prisoner or the class or form of labour on which he is to be employed, which he may deem fit to give.(3)No prisoner shall be employed on any kind or class of labour which the Medical Officer considers unsuitable or for which that officer considers him unfit, or shall be subjected to any labour unless the Medical Officer certifies his fitness for the same.
