Section 7 in The M.P. Prisoners' Release on Probation Rules, 1964
7. Licence.
- A prisoner, whose release on licence is sanctioned by the Government, shall be granted a licence in Form 'D'. Three copies of such licence shall be prepared for each prisoner. One shall be retained by the Government, another shall be sent to the Superintendent for delivery to the guardian of the prisoner and the third shall be forwarded to the District Magistrate for information.
