(1)The release notice, i.e. slips, of prisoners classed PRT, shall be forwarded by the Superintendent direct to the Deputy to the Inspector-General (CID), Punjab, at least two months before the date of release.(2)The release notice, i.e. slips of prisoners classed PR, shall be made over by the Superintendent of the jail from which such prisoners are to be released to an officer to be specially deputed for the purpose by the Local Superintendent of Police. In the case of persons to be released from the jail of the district in which they were convicted, the release notices shall be made over to the Police on the Saturday preceding the dates of release. In the case of persons to be released in a district other than that in which they were convicted, the release notices shall be made over to the Police at least one month prior to the dates of release.Note. - As the original copy of the slips is sent to the jail it is necessary that a full receipt for the slips be obtained from the police officer, when forwarded to other places they should be sent under registered cover to ensure their return.
