Section 184(9) in Criminal Rules of Practice and Circular Orders, 1990
(9)Copy of order and rules to be served on convict: - A copy of the order specified in sub-rule (1) shall be served on the convict before his release from Jail A copy of these rules in English and the Regional language shall at the same time be given to him, and the substance thereof fully explained to him in a language he understands. He shall also be informed for what period he is bound to observe these rules, and that any neglect or failure to comply with them will render him liable to punishment as if he had committed an offence under Section 176 of the Indian Penal Code.
