Section 15(4) in The M.P. Prisoners' Release on Probation Rules, 1964
(4)If any prisoner released under sub-section (1) of Section 8 of the Act fails to observe the conditions of the bond, the District Magistrate or the Sub-Divisional Magistrate, if authorised by the District Magistrate, may take proceedings under Section 514 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] and report to the Government for the cancellation of the order remitting the sentence passed under sub-section (1) of Section 8 of the Act, and the Government may pass such orders in accordance with sub-section (3) of Section 8 as it may deem fit.
