Section 7(b) in The Good Conduct Prisoners' Probational Release Rules, 1927
(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.
