739. Conditions subject to which convicts may labour.
(1)A prisoner sentenced to simple imprisonment volunteering to work, shall be allowed to choose such work as is available.(2)If in the opinion of the Superintendent, he performs a reasonable amount of work, he shall be entitled to labouring diet.(3)He shall not be punished for neglect of work otherwise than reversion to the non-labouring scale of diet.(4)He if expresses a desire at any time to cease work, he shall be permitted to do so.(5)If he elects to labour he shall be required to wear the prison uniform.
