282. Certain facilities not to be given to offenders under the Reformatory Schools Act transferred to prison.
- An offender who is transferred to prison from a reformatory school or Borstal school shall not be-(i)given canteen facilities except soap, tooth powder and the like till he begins to earn remission in accordance with the provision under chapter XV Remission to Prisoners;(ii)given wages or remission earlier than provided for under clause (i) unless he volunteers and actually does the conservancy work.
