440. Prisoner on release to be furnished with certificate.
- A prisoner sentenced to imprisonment, shall be furnished at the time of his release with a certificate in form No. 168, signed by the Superintendent, to the effect that he has completed his term of imprisonment, the amount of remission, if any, being stated therein. A report on his character, conduct in jail and proficiency in any jail industry attained by him shall also be included in the certificate.
