349. Working of the rules made under section 565, Criminal Procedure Code. [§ 12, Act V, 1861].
(a)In giving effect to the rules, in Appendix XXIV no unnecessary harassment of ex-convicts shall be permitted. Any reasonable excuse for failure to report residence or any intended change of or absence from residence, or delay in reporting any change of residence, shall be accepted. When any breach of the rules comes to the notice of an officer-in-charge of a station and is reasonably explained, particulars shall be entered in the general diary. If any such breach is not at once reasonably explained, the station officer shall make any summary enquiry which may be required to ascertain the facts, and, if necessary, take action for prosecution under section 176, Indian Penal Code. Any breach of the rules shall be recorded in the Village Crime Note-Book at police-stations. The original statement as to residence mentioned in sub-clause (i) of the rules in Appendix XXIV shall be kept in the police-station where the convict has to notify his residence.(b)If the ex-convict does not return to the proposed place of residence within a reasonable time and his whereabouts are not known, the statement in duplicate received from the jail shall be sent to the Superintendent of the district where he was last convicted, one copy being kept in the Superintendent's office and the other in the police-station from which the man was sent up.
