348. Surveillance over conditionally discharged or released persons and persons restrained under section 565, Criminal Procedure Code. [§ 12, Act V, 1861].
- For rules applying to persons who are conditionally discharged under section 124 of the Code of Criminal Procedure and persons against whom an order has been made under section 565 of that Code, see Appendix XXIV.Police officers shall report to the District Magistrate through the Superintendent any breach of the conditions imposed under section 124 of the Code of Criminal Procedure.
