630. Prohibition against employment of small gang of prisons.
(1)The employment of convicts in small gangs or batches, on petty works situate without jail premises, is prohibited:Provided that this prohibition shall not be deemed to extend to the employment of prisoners on jail works, in the jail garden, or on duties connected with the management of premises occupied by officers of the jail, subject to such directions as the Inspector-General may, from time to time, give in that behalf.(2)Subject to such general or special directions as the Inspector- General may from time to time give in that behalf, convicts may be employed, without the jail premises, on public works, which are at any time carried out under the supervision and control of the Department of Public Works or of a Local Authority.
