520. P.R. slips from other districts. [§ 12, Act V, 1861].
- On receipt of a P.R. slip by the Court officer of a resident of his district convicted elsewhere, the Court officer shall at once ascertain from the police-station in which the convict's home is situated whether information of his conviction was supplied by the police of the district in which he was convicted. If it is learnt that this information was not supplied the Court officer shall at once communicate with the Court officer of the district of conviction informing him of the omission and calling for a copy of the entry in the conviction register.
