57. Prisoner to surrender himself on the expiration of the period otherwise liable to be arrested.—
(1)On the expiry of the period for which a prisoner was released temporarily under sub-section (1) of section 55, or on parole under sub¬section (1) of section 56, he shall surrender himself to the officer in charge of the prison from which he was released.(2)If a prisoner fails to surrender himself as required by sub-section (1), he may be arrested by any Police Officer without a warrant and produced before a Judicial Magistrate who shall remand him to undergo the unexpired portion of the sentence.
