Section 6 in The Good Conduct Prisoners' Probational Release Act, 1926
6. Power to revoke license.
(1)The State Government may at any time revoke a license granted under the provisions of section 2.(2)An order of revocation passed under the provisions of sub-section (1) shall specify the date with effect from which the license shall cease to be in force and shall be served in such manner as the State Government may by rule prescribe, upon the person whose license has been revoked.(3)A Government officer under whose authority or supervision the prisoner was released under section 2 of the Act, may order his arrest and detention until the order of revocation of a license is passed, in such place and subject to such conditions as may be prescribed by the State Government.
