(8)(a)No limit is to be placed on the amount of extra work which a convict passed as fit for hard labour may do subject to the time limit of hours of employment.(b)A convict, if passed for medium or light labour, is to be rewarded for the extra work done over and above the task laid down for these classes of labour, respectively, at the rate of one day's special remission for every additional day's work reckoned on the labour task of his class of labour.(c)No convict passed for medium or light labour shall be permitted to do extra work without the sanction of the Medical Officer recorded in his history-ticket or to exceed in the total days? work - a hard labour task in the case of medium labour man, or a medium labour task in the case of a light labour man.
