(1)Aby prisoner released under Section 10 shall surrender himself to the officer-in-charge of the prison from which he was released upon the expiration of the period for which he was so released.(2)If a prisoner does not surrender himself as required by sub-section (1)-(a)he may be arrested by any police officer without a warrant and shall be remanded to undergo the unexpired portion of his sentence, and(b)he shall be further liable, upon conviction, to be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to five hundred rupees or with both.
