(7)Date of release. - If a convict is sentenced to imprisonment in default of payment of fine, the dates expiry of both the substantive sentence and the sentenece in lieu of fine should be shown. On payment of fine or reciept of notice of payment thereof, the latter date should be scored out and initialled by the Register keeper. If the fine is paid in part, an entry should be made to show the amount paid and the consequent date of release.
