- Only casual prisoners with the shortest unexpired sentences should be employed in the jail garden. They shall be especially passed for such work by the Superintendent. No habitual prisoner shall be put to garden work except on the recommendation of the Medical Officer or when a sufficient number of eligible casual prisoners is not available. A gang of five prisoners and a convict officer may be employed in the garden of the Inspector-General of Prisons, Superintendent of a Central or District Jail and Superintendent, Borstal Institution and Juvenile Jail when these officers reside in quarters near the jail premises. If the Deputy Superintendent or Deputy Superintendent (M) is allowed to keep a garden, the work in such garden shall be done by the regular gang and not by a detachment of it.Note. - If the concession results in an escape or abuses it will be permanently withdrawn.
