448. When a Prisoner may be released on recognizance.
(1)If the warrant of an Appellate Court direct that a prisoner shall be released on bail or on his own or another person's bond, the Superintendent shall receive from the Magistrate or other proper authority, intimation, in writing, that such bail or bond has been duly furnished, and that such prisoner may be set at liberty in accordance with the terms thereof.(2)The personal bond of a prisoner whose release has been ordered should be drawn up in the jail office and attested by the Superintendent or by the Deputy Superintendent in the absence of the Superintendent.
