- Ordinary remission may not be granted to a prisoner-(a)where any sentence passed against him in default of payment of fine is not annexed to a term of substantive sentence for which the prisoner is otherwise eligible for remission;(b)if the term of sentence or the aggregate of sentence passed against him is reduced on appeal or otherwise to a period of less than two months;(c)in whose case, the Government has ordered that remission should not be granted;(d)(i)who, due to self-inflicted injuries, is detained in a hospital as indoor patient; or(ii)who has resorted to hunger-strike or workstrike, for such periods as may be decided by the Superintendent;(e)during out-periods which are not reckoned as part of sentence (being periods during bail, extradition and other periods which are treated as outperiods and not reckoned as part of sentence unless specific orders of the Government are issued in that behalf).(f)in the case of prisoners transferred from one prison to another on disciplinary grounds, during the period of their stay in the latter prison.(g)prisoners debarred from remission as punishment.
