449. Return of warrant and action when there are two or more warrants.
(1)On the release of a prisoner, upon the expiry of his sentence or on bail, his warrant shall be returned to the Court which (and not, by name, to the officer who) issued it, with an endorsement showing the date and cause of release, and the date on which the warrant is returned.(2)The warrant of every prisoner who dies in jail shall be returned to the Chief Judicial Magistrate of the District in which he has been convicted.(3)If any prisoner is required to undergo two or more sentences under separate warrants, each such warrant shall be returned as soon as the sentence to which it relates has been executed.(4)Warrants of commitment of prisoners sentenced by Court Martial should be sent to the officer Commanding the Unit in which the Court was held after the sentences have been executed.(5)Warrants of commitment of escaped prisoners, who have not been recaptured, shall be returned to the convicting courts after a period of ten years from the date of escape.
