Section 9 in The Good Conduct Prisoners' Probational Release Rules, 1927
9. Classes of offenders not eligible for conditional release.
- The following classes of offenders shall not be eligible for conditional release under the Act:-(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.(b)Except in the case of prisoners committed to prison on default of furnishing security, prisoners, the unexpired term of whose term of imprisonment is less than six months.(c)Prisoners who have been sentenced to imprisonment for a term exceeding three years and have not completed 8 months of their sentence of imprisonment in prison.Note. - The prohibition in clause (c) shall not apply to a prisoner whose age on the date of his latest sentence, was not above 21 years.(d)Prisoners, who have been convicted of an offence under section 7 of the Act, or whose license has been previously revoked on account of a breach of the conditions of the license.Form ALicence of conditional release under section 2 of the Good Conduct Prisoners' Probational Release Act, 1926.In exercise of the powers conferred by section 2 of the Good Conduct Prisoners' Probational Release Act, 1926, the Governor of Punjab is pleased, subject to the observance of the conditions hereinafter set forth, to grant to and direct the release of __________son of ____________, caste______, aged __________, resident of ______________________, Prisoner No.___________at present confined in the _____________Jail, in pursuance of warrant of which a certified copy/copies is/are attached thereto.The period during which this license shall remain in force shall be calculated in accordance with the provisions of sections 3 and 5 of the aforesaid Act. On the expiry of the period of this license (except when it is revoked), the prisoner shall be released from the observance of all the conditions set forth hereafter.Conditions to be observed by the licensee.
