Section 39(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)Upon the admission of every convict sentenced to rigorous imprisonment, the Medical Officer shall, at the time of complying with the provisions of sub-section (2) of section 24 of the Prisons Act, 1894, by entering the class of labour (if any) for which such convict is fit in the prescribed book, cause a similar entry to be made in the history-ticket of the prisoner.
