Section 22 in Punjab Detenus (Conditions of Detention) Order, 1974
22. Tasks.
- In no case should a detenu be assigned a task including physical labour unless he voluntarily expresses willingness in writing to undertake it. It all cases where a task is assigned to the detenu on his own request appropriate remuneration should be paid and re-credited to the private funds of the detenu kept with the Superintendent.
