Section 6(4) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
(4)The sentence of a prisoner may be suspended for not more than one in a calendar year :Provided that in exceptional circumstances such as death of prisoner's parents, husband or wife, son, daughter, brother or sister or marriage of a prisoner's son, daughter, brother or sister or in natural calamities, the sentence of prisoner may be suspended for the second time in a calendar year.
