533. [ Return of warrant, Action when there are two or more warrants. [Ibid Rule 277. See Section 4, Act III 1900, App. No. 1.]
(1)On the release of a prisoner, upon the expiry of his sentence or on bail, his warrant shall be returned to the Court which (and not, by name to the officer who) issued it, with an endorsement showing the date and cause of release and the date on which the warrant is returned.](2)[ The warrant of every prisoner who dies in jail shall be returned to the Magistrate of the District in which he was convicted.] [P.G. No. 1726-B- Jails, dated 3.1.22.](3)If any prisoner is required to undergo two or more sentences under separate warrants, each such warrant shall be returned as soon as the sentence to which it relates has been executed.(4)Warrants of commitment of prisoners sentenced by General, Summary- General or District Courts Martial should be sent to the Judge Advocate- General in India and those of prisoners sentenced by Summary Courts Martial the Officer Commanding the Unit in which the Court was held after the sentences have been executed.(5)Warrants of commitment of escaped prisoners, who have not been recaptured, shall be returned to the convicting courts after a period of 10 years from the date of escape.
