Section 137 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
137. Drainage of jail land—Sanitary defects to be reported.
(1)The drainage of the land round the jail should receive careful attention and all low ground be filled up with clean earth High crops or shrubs, should not be grown within 46 metres of the jail walls.(2)It is duty of the Resident Medical Officer to bring to notice any defect of drainage within the jail area or its vicinity. The construction of public latrines, sewers or drains or the existence of any other insanitary condition in the neighbourhood of the jail, likely to affect the health of the prisoners, shall be reported to the Inspector General. .(C)Water Supply
