Section 47 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
47. Time to be given to acquire skill.
- Every convict on being first put to do any kind of work with which he is not acquainted shall he allowed a reasonable time to be fixed by the Superintendent, in which to acquire the necessary skill to enable him to perform the full task. Mental and physical capabilities must be taken into consideration. The time will vary from a few days in the case of grinding or oil-pressing which require but little skill, to three or four months in the case of weaving or carpet making which require a good deal of skill and fair amount of intelligence. In every case when allotting new work, the Superintendent, or subject to his control, the Factory Manager, or Deputy Superintendent shall note on the convict's history-ticket the task he is to begin with and every subsequent increase up to the full task.
