(1)Notice of the date of release of every juvenile prisoner shall, one month before such date, be sent to the Magistrate of the District to which he belongs, asking him to intimate to the relatives of the prisoner that date of release, with a view to their receiving him at the jail gate and escorting him to his home.(2)If no relative appears to receive him he should, if young and unable to make his way home, be escorted by a warder. If this is unnecessary, the prisoner shall be released in the ordinary way.
