- Ordinary remission shall not be granted in the following cases:(a)In respect of substantive sentence of imprisonment of less than three months;(b)In respect of any sentence passed in default of payment of fine which is not annexed to a term of substantive sentence for which the prisoner is otherwise eligible for remission.(c)If a prisoner's sentence or total of sentences is reduced on appeal to less than three months, he shall cease to be eligible for ordinary remission and any remission that may have been earned prior to the reduction shall be forfeited;(d)Prisoners in whose cases the Government or the Inspector-General has ordered that remission should not be granted;(e)Prisoners who have been removed from the remission system;(f)Prisoners undergoing jail punishment for the period of punishment;(g)Prisoners who have been in hospital as indoor patients owing to self-inflicted injuries for such periods as would be decided by the Superintendent;(h)Prisoners who have taken resort to hunger strike or work strike.
