Section 466(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)When a sentence of imprisonment for a term is passed under this Sanhita on an escaped convict,-(a) if such sentence is severer in kind than the sentence which such convict was undergoing when he escaped, the new sentence shall take effect immediately;(b) if such sentence is not severer in kind than the sentence which such convict was undergoing when he escaped, the new sentence shall take effect after he has suffered imprisonment for a further period equal to that which, at the time of his escape, remained unexpired of his former sentence.
