- Where any prisoner eligible for ordinary remission has not committed any prison offence for an uninterrupted period of one year, reckoned from the date of his sentence, or as the case may be, from the date on which he completed his punishment for a prison offence, he may be granted thirty days annual good conduct remission, in addition to other remission.Example. - A prisoner sentenced and admitted to a prison on second August, 2004, was removed from the remission system for a period of three months from 6th December, 2004. He will not be eligible for annual good conduct remission on 6th December, 2005 but on 6th March, 2006.
