(1)Civil prisoner- Subject to the provision of section 34 of the Act, a civil prisoner may work or follow his own or any other trade or profession for his own benefit: provided that, the work (including gardening, if practicable) is approved by the officer in charge of the civil prison, and does not entail any expense to Government. The product of gardening shall be at the disposal of the prisoner.(2)Convicted habitual prisoner.- Every convicted habitual prisoner sentenced to undergo rigorous imprisonment shall be allotted severest form of hard labour which he is capable of performing throughout the period of imprisonment to which he is sentenced with due regard to his/her health.(3)Female prisoner.- The task to be imposed on female convict shall not in any case exceed two third of the maximum task of hard labour, specified in general for convicts. No female prisoner shall, under any pretext, be employed outside the female enclosure of any prison.
