(1)Any prisoner eligible for remission under these rules who, for a period of one year reckoned from the first day of the month following the date of his sentence or the date on which he was last punished for an prison offence, has committed no prison-offence whatever shall be awarded fifteen days' ordinary remission in addition to any other remission earned under these rules.(2)If however the prisoner completes three years of his sentence and is not punished for any prison offence he shall be granted 60 days' remission for good conduct at the end of third year.Explanation. - For the purpose of this rule prison offences punished only with a warning shall not be taken into account.
