Section 10 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969
10. Forfeiture of Bonds and credit of amounts forfeited.
- The forfeiture of the amounts of security/surety bonds shall be regulated under the provisions of Code of Criminal Procedure, 18984, and the amount so forfeited shall be credited under Receipt Head XVIII-Misc. Jails Receipt Fines and Forfeitures.
