Section 31C(2) in The Prisoners (West Bengal Amendment) Act, 1955.
(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for -(a)the procedure to be followed in respect of the proceedings for the release of prisoners under section 31A;(b)the conditions of release of prisoners under section 31A including conditions for supervision during the period of such release;(c)travelling allowances for prisoners during the period of release under section 31 A; and(d)restrictions on the movements of prisoners during the period of release under section 31A.".
