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NCT Delhi - Section

Section 133 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

133. The cleanliness of buildings generally—Floors to be leeped.

(1)The building occupied by prisoners shall, on being vacated each morning, be thoroughly cleaned out. Doors, window-sills, gratings and shutters should therefore be dusted out and, when, necessary washed and all dust and dirt removed outside the jail.
(2)The floors of sleeping wards and cells should be leeped daily except in cold and damn weather, when leeping once or twice a week will be sufficient.
(3)Walls should be frequently brushed and leeped or lime washed when necessary. The hospital should receive particular attention in this respect.