Section 7 in The Good Conduct Prisoners' Probational Release Rules, 1927
7. Revocation of licenses.
(a)If on the report of the Probation Officer or otherwise, the Reclamation Officer finds that any prisoner has been guilty of a breach of the conditions of his license or considers that he is unfit to be allowed to remain at large under the license, he shall report the matter to the State Government and the State Government may thereupon revoke his license.(b)When the Reclamation Officer or the Probation Officer decides to recommend the revocation of the license of a prisoner, he may order his arrest and detention in such place and subject to such restrictions as may be prescribed by the State Government and if the license is revoked, may send him in charge of a Police Officer to the Superintendent of the Jail mentioned in the revocation order on or before the date specified therein.(c)An order of revocation under section 6 of the Act shall be in Form B herewith annexed, and shall be served upon the prisoner by the Reclamation Officer, a Probation Officer or a Superintendent of a Jail. The Reclamation Officer, the Probation Officer, or the Superintendent of Jail, as the case may be, shall explain the order to the prisoner and shall certify the fact that the order has been so explained, below the revocation order. A note as regards the revocation shall also be made on the original license.
