450. Date of release. Responsibility for correctness.
(1)The date on which a prisoner is entitled to be released shall be calculated by the Deputy Superintendent and an entry made in the release register (No. 4) under that date, giving the name and serial number, etc., of the prisoner. It is not the duty of the committing officer to note date of release on the warrant; if such date is noted incorrectly or omitted, the warrant shall not be returned for correction on that account.(2)In case the date of release be changed either by the imposition of additional imprisonment or by remission of any part of the sentence, or by absence on bail or after escape, a new date of release shall be fixed and an entry made under that date. The old entry should be scored through with red ink and a reference made against it to the new date fixed.(3)The Deputy Superintendent shall himself check each entry in the release register and admission register and shall be personally responsible for their correctness.(4)When a person undergoing sentence under a conviction in British India in any of the jails in the Punjab is surrendered to an Indian State or foreign jurisdiction, his sentence shall be deemed to be suspended until the date of his re-surrender when it shall revive and have effect for the portion thereof which was unexpired at the time of his surrender.
