Section 13(9) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(9)That in the case of breach of any of the above conditions on my part, I hereby bind myself to forfeit to the Government of ........the sum of rupees............and to render myself liable to be re-arrested to undergo the unexpired portion of my sentence of imprisonment on date of release.In witness whereof I have appended hereunto my signature/thumb impression this the.......day of..............Witnesses............
