Section 9 in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
9. [ Penalty for failure to surrender. [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.]
- Any prisoner who is liable to be arrested under sub-section (2) of section 8, shall be punishable with imprisonment of either description which may extend to three months or with fine not exceeding one thousand rupees or with both and such offence shall be cognizable and non-bailable.] [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.]
