Section 9 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
9. Penalty for failure to surrender.
- Any prisoner who is liable to be arrested under sub-section (2) of section 8, shall be punishable with imprisonment of either description which may extend to two years or with fine or with both.Explanation. - The punishment in this section is in addition to the punishment awarded to the prisoner for the offence for which he was convicted.
