722. Unconvicted prisoners may follow a trade and receive the earnings.
(1)Unconvicted criminal prisoners may, with the Superintendent's permission, maintain themselves by working at any trade or profession.(2)An unconvicted criminal prisoner finding his own implements and not maintained at the expense of the jail, shall be allowed to receive the whole of his earnings, but the earnings of such as are furnished with implements or are maintained at Government expense, shall be subject to a deduction to be determined by the Superintendent, for the use of implements and the cost of maintenance.
