Section 9(a) in The Good Conduct Prisoners' Probational Release Rules, 1927
(a)Persons who have been convicted for offences under the following Acts, or provisions thereof :-(i)Chapters VI and VII sections 216A, 302, 303, 311, 328, 364, 376, 377, 382, 386 to 389, 392 to 402, 413, 455, 458 to 460 of the Indian Penal Code;(ii)The Indian Criminal Law Amendment Act, 1908;(iii)The Explosive Substances Act, 1908;(iv)The Prevention of Corruption Act, 1947;(v)The Prevention of Food Adulteration Act, 1954;(vi)The Drugs and Cosmetics Act, 1940;(vii)Offence of criminal conspiracy as defined in section 120-A of the Indian Penal Code in so far as it relates to any of the offences mentioned in sub-clause (i) or under the Acts mentioned in sub-clause (ii), (iii) (v) and (vi) above.
