Section 3(1) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
(1)The Government may suspend the sentences of a prisoner up to one month on following grounds :(a)illness of prisoner's parents, husband or wife, son, daughter, brother or sister, or(b)death of any one of the relative mentioned in sub-clause (a), or(c)marriage of son, daughter, brother or sister;(d)for sowing or harvesting of agricultural crops on his own land provided no other alternative arrangement for the same is available;(e)for the essential repair of his house provided no other alternative arrangement for the same is available.
