- Inmates other than those on the remission system shall be allowed gratuity at the following rates :(i)For good conduct. - Any inmate, who, for a period of one year reckoned from the first day of the month following the date of his detention or the date on which he was last punished for a Borstal offence other than by a warning, has committed no Borstal offence whatever, shall be awarded a gratuity of ope rupee per year in addition to any other gratuity admissible under these rules.(ii)For extra work. - Any inmate whose out-turn of work exceeds the task fixed shall be granted gratuity at the rate of twelve paise for every day's additional task performed by him. No inmate shall receive more than fifty paise in any one month under this rule.(iii)For work as prison servants. - Inmates employed on prison service who work on Sundays and Jail holidays, shall be allowed gratuity of twelve paise per day in addition to any other gratuity admissible under these rules.(iv)For work as night-watchman. - Inmates who are employed as night watchman shall, if they have worked to the entire satisfaction of the Superintendent, be granted a gratuity of nineteen paise per month which shall be drawn in the manner laid down in Rule 844 of the Central Provinces and Berar Jail Manual, Volume I.
