Section 9 in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978
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 or either description which may extend to two years or with fine, or with both on a complaint filed by the Superintendent of Jail before a Judicial Magistrate of 1st class having territorial jurisdiction in the matter.Explanation. - The punishment in this section is in addition to the punishment awarded to the prisoner for the office for which he was convicted.
