433. Deputy Superintendent may release certain prisoners. Report when prisoner is not released.
(1)In case of a release on appeal, payment of fine, furnishing security, giving bail, etc., in which the power of legal detention ceases as soon as the order of the Court is delivered at the jail, the Deputy Superintendent shall release the prisoner, on his own responsibility, provided always that an immediate reference to the Superintendent is from the distance of the jail or other cause, impracticable. The warrant of such prisoner shall be signed by the Superintendent as if the prisoner was released before himself,Note. - Primarily it is the duty of the Superintendent to remain present in the jail premises and release the prisoners in his presence. Only in exceptional cases, when it may not be practicable to contact the Superintendent, the Deputy Superintendent should effect release on his own responsibility.(2)The case of every prisoner not released at the time he is entitled to be released shall be reported to the Inspector-General.
