Section 7 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
7. Prisoner to be informed of the date of surrender and consequences of failure thereof. [Sections 8 and 10(2)(d)]
. - (1) Before a prisoner is allowed to leave the jail on temporary release under the Act, he shall be informed by the Superintendent of Jail personally, about the date on which he has to surrender himself to the jail and of the consequences of his failure to do so, as provided in sections 8 and 9 of the Act.(2)The Superintendent of Jail shall, on the failure of a prisoner released temporarity under the Act, to surrender on due date, intimate the fact to the Superintendent of Police of the district concerned and the officer in charge of the Police Station within whose jurisdiction the place of residence of the prisoner during his temporary release is situated, who would take necessary action against the prisoner in accordance with the provisions of the Act.
