(vi)The guardian will give for the work done by the inmate an adequate wage approximating the market rate, allowing for the inferiority at first of the inmate's untrained labour, [or such sum as may be fixed by the Inspector General of Prisons, from time to time exclusive of the cost of his clothing and maintenance] [Substituted by Notification No. 2224-1462-(62)-III-Jail, published in Madhya Pradesh Rajpatra Part IV(Ga) dated 18-10-1963.].
