616. Procedure when a form of labour not specified is carried on.
- When any form of labour not specified in the foregoing table and not carried on as a regular jail industry is performed by any prisoner, or the form of labour is specified but a definite task is not given, the Superintendent shall, in consultation with the Medical Officer, fix the tasks when this admits of being done.Note. - The task fixed in any case should not be less than three- fourths of the task which can be performed by a free labourer.
