Section 31A(2) in The Prisoners (West Bengal Amendment) Act, 1955.
(2)No prisoner shall be released under sub-section (1) unless -(a)be shall have, after the expiry of the period of release, at least one year of further imprisonment to undergo;(b)he has undergone, with remission earned, imprisonment for -(i)in the case of a prisoner sentenced to imprisonment for a term of less than five years, half the period of his sentence, or(ii)in the case of a prisoner sentenced to imprisonment for a term of five years or more, half the period of his sentence or a period of three years, whichever is less;(c)the officer-in-charge of the prison certifies that the conduct of the prisoner in the prison has been good.
