Section 12 in The M.P. Prisoner's Leave Rules, 1989
12. Penalty for overstay.
- If the prisoner returns to the jail of his own accord after the date fixed for his return he shall be admitted to the jail and the prisoner's return and the reason for the delay shall be reported immediately to the District Magistrate of the district in which the jail is situated, for his orders where the prisoner should be prosecuted. If it is not considered to prosecute, the Superintendent should hold an enquiry and may for good and sufficient reasons, award one of the following punishments :-(a)Formal Warning.(b)Forfeiture for a period not exceeding 3 months privileges of interview, receiving and sending letters.(c)Degradation from higher to lower grade.(d)Forfeiture of 5 days remission for each day's overstayal on leave which shall not exceed total period of his sentence inclusive of unexpired period of sentence.
