726. Unconvicted prisoners to keep themselves, their clothing, etc. clean.
(1)An unconvicted criminal prisoner shall be subjected to as little interference as is consistent with the maintenance of order and discipline in the jail, but he shall keep himself and his clothing and bedding clean.(2)He shall not be compelled to labour except by way of punishment, but may be required to keep the ward, cell or other compartment occupied by him clean, if accustomed to do similar work in his own home.(3)No work of a degrading character shall be exacted from any unconvicted criminal prisoner.
