(1)The following facilities shall be provided in workshed and other places where prisoners work:(i)Protection from heat, cold, rain, dust, smoke, fumes, gases and chemicals;(ii)Protection from seepage and dampness;(iii)Safe drinking water;(iv)Spittoons, urinals and latrines;(v)Washing and bathing facilities;(vi)First-aid facilities;(vii)Fire extinguisher and other fire fighting equipments;(viii)Sufficient ventilation and lighting;(ix)Safety equipment and accident prevention measures.(2)Prisoners employed on blasting etc.- Where prisoners are employed on blasting, well sinking excavation or other work of a dangerous nature, every reasonable precaution shall be taken to guard against accidents. In blasting operations, the firing of the charge shall be carried out by some responsible person; in excavation the sides shall be sloped or cut in steps, and in well-sinking, the sides, if not sloped, shall be boarded to prevent them from falling in.
