Section 9 in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
9. Penalty for failure to surrender.
(1)Any prisoner who is liable to be arrested under sub-section (2) of section 8, shall be punishable with imprisonment of either description which may extend to [three years but shall not be less than two years] [Substituted 'three years and with fine' by Haryana Act No. 20 of 2012, dated 1.10.2012.].(2)An offence punishable under sub-section (1) shall be deemed to be cognizable and non-bailableExplanation. - The punishment in this section is in addition to the punishment awarded to the prisoner for the offence for which he was convicted.
