Section 135 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
135. Premises to be kept clean—Cesspools prohibited and Other sanitary matter.
(1)Every attention should be given to the disposal of night soil and refuse and to the cleanliness and neatness of all parts of the jail and its surroundings.(2)The ground should be free from fallen leaves, weeds and rubbish of all descriptions ; the grass plots closely cropped and the edges trimmed, the paths kept in repair; kucha drains dressed, and their levels readjusted when necessary.(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.(4)The hospital should receive special attention Godowns must be kept clean, properly arranged, well ventilated and their contents should be aired as often as possible.
