Section 6(7) in The M.P. Prisoners' Release on Probation Rules, 1964
(7)[ A prisoner, whose application for release on licence is rejected by the Government, may again make an application, in Form 'A', to the Superintendent, after a period of two years, such application will be considered in accordance with the procedure prescribed under these rules.] [Inserted by Notification No. F. 12-1-87-III-Jail, dated 12-6-1989.]
