345. Execution of sentence to be deferred under exceptional circumstances.
- In the event of its coming to the knowledge of the Superintendent at any time before the execution of sentence that altogether exceptional circumstances have arisen which plainly demand a reconsideration of the sentence, he may, notwithstanding anything contained in the foregoing rules, report the circumstances to the Government by quickest mode of communication available, and ask for its orders, and defer execution till they are received.
