Section 7(c) in The Good Conduct Prisoners' Probational Release Rules, 1927
(c)An order of revocation under section 6 of the Act shall be in Form B herewith annexed, and shall be served upon the prisoner by the Reclamation Officer, a Probation Officer or a Superintendent of a Jail. The Reclamation Officer, the Probation Officer, or the Superintendent of Jail, as the case may be, shall explain the order to the prisoner and shall certify the fact that the order has been so explained, below the revocation order. A note as regards the revocation shall also be made on the original license.
