(2)If, however, a prisoner completes three years of his sentence and is not punished during that period for any prison offence, he shall be granted 60 days' remission for good conduct at the end of third year. In such cases the prisoner shall in addition be granted 15 days' good conduct remission for each of the first two years only. The total remission earned shall not in any case exceed the maximum remission permissible under the rules. (G. of I. Notn. No. F-503-2-22, dated 20.10.23.)Explanation. - For the purposes of this rule prison-offences punished only with a warning shall not be taken into account.
