2. Power of Government to release by licence on conditions imposed by it.
- Notwithstanding anything contained in Section 401 of the [Code of Criminal Procedure, 1898,] [See now Code of Criminal Procedure, 1973 (2 of 1974).] where a person is confined in a prison under a sentence of imprisonment, and it appears to the Government from his antecedents and his conduct in the prison that he is likely to abstain from crime and lead a peaceable life, if he is released from prison, the Government may, by licence, permit him to be released on condition that he be placed under the supervision or authority of a Government Officer or of a person professing the same religion as the prisoner or such Institution or Society as may be recognised by the Government for the purpose, provided such other person, institution or society is willing to take charge of him.Explanation. - The expression "Sentence of Imprisonment" in this Section shall include imprisonment in default of payment of fine and imprisonment for failure to furnish security under Chapter 8 of the [Code of Criminal Procedure] [See now Code of Criminal Procedure, 1973 (2 of 1974).].
