Section 8 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
8. Liability of prisoner to surrender on expiry of release period and consequences of overstaying.
(1)On the expiry of the period for which a prisoner is released under this Act, he shall surrender himself to the Superintendent of the jail from which he was released.(2)If a prisoner does not surrender himself as required by sub-section (1) within a period of ten days from the date on which he should have so surrendered, he may be arrested by any police officer without a warrant and shall be remanded to undergo the unexpired portion of his sentence.(3)If a prisoner surrenders himself to the Superintendent of the jail from which he was released within a period of ten days of the date on which he should have so surrendered, but fails to satisfy the Superintendent of the jail that he was prevented by any sufficient cause from surrendering himself immediately on the expiry of the period for which he was released, all or any of the following penalties shall, after affording the prisoner a reasonable opportunity of being heard, be awarded to him by the Superintendent of the jail, namely,-(a)a maximum cut of five days' remission for each day of overstay;(b)stoppage of canteen concession for a maximum period of one month;(c)withholding concession of either interviews or letters or both for a maximum period of three months;(d)the period of temporary release on furlough of the prisoner under section 4 shall not be counted towards his sentence;(e)warning; and(f)reduction from the status and grade of "Convict Watchman" or "Convict Overseer".
