632. Restriction on the employment of prisoners outside jail walls.
- No convict shall at any time be employed on any labour without the walls of the jail :(a)until has undergone not less than one-twelfth of the substantive term of imprisonment to which he has been sentenced;(b)without the sanction of the Inspector-General, if the unexpired term of substantive imprisonment together with imprisonment (if any) in lieu of fine, to which he has been sentenced, exceeds two years;(c)if any other charge or charges are pending against him:Provided that clauses (a) and (b) shall not be deemed to apply to any jail established for the purposes of carrying out any public work.Note. - Only prisoners who are of good character and who are not residents of foreign territory should be employed outside the jail. When there are more prisoners eligible than are actually required, those with the shortest unexpired sentences should be chosen.
