(2)All prisoners belonging to the Criminal Tribes who are not liable to transfer to the Amritsar Reformatory under Clause (1) above are transferred before release to the jail of the district to which they are restricted or to the nearest to their homes. Before release the Superintendent of the Jail should obtain for them from the Superintendent of Police of their District a pass under rule 15 of the rules framed under section 20 of the Criminal Tribes Act, 1924, to the places of their restriction, valid for a number of days just sufficient for the journey and specifying the route by which they should travel. This pass should be delivered by them on their arrival at their place of restriction to the Station House Officer of the Police Station within the jurisdiction of which that place is situated or to the Superintendent of the Settlement if their place of restriction is a settlement and they should be informed before release that the pass should be so delivered by them. The cases of any prisoners who belong to notified Criminal Tribes and who are not registered or restricted or who have been exempted under the Criminal Tribes Act, 1924, but are undergoing sentence for one of the offences specified in clauses (a), (b) and (c) of sub-rule (5) of rule 28 or the rules framed under section 20 of the Criminal Tribes Act, 1924, or of any prisoners who wish to be restricted to a Criminal Tribes Settlement or to a village or police station different to the village or police station to which they were restricted before their last conviction, should be reported to the Deputy Commissioner for Criminal Tribes, Punjab, within a month of their arrival by the Superintendent of the Jail, in which they are sent to serve their sentence so that either the orders of the Punjab Government can be obtained under rules 11, 12 or 16 of the Criminal Tribes Act, 1924, as the case may be or the orders of the District Magistrate concerned can be obtained for their Registration under rule 24 of the Rules framed under section 20 of the Criminal Tribes Act, 1924.
