Section 31B(2) in The Prisoners (West Bengal Amendment) Act, 1955.
(2)If a prisoner does not surrender himself as required by sub-section (1), he may be arrested by any police officer without a warrant and shall be remanded to undergo the unexpired portion of his sentence (the period of release not being counted towards the total period of his sentence) and shall also be punishable under section 46 of the Prisons Act, 1894, as if he had committed a prison-offence referred to in section 45 of that Act.
