Section 10(2) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for ,-(a)the execution by the prisoner (including his sureties) of bond for his good behaviour during the release period and for his surrender on the expiry of such period;(b)the amount for which and the form and manner in which such bonds shall be furnished;(c)the forfeiture of the amount of bond in case of breach of any of its terms;(d)the conditions on which and the manner in which prisoners may be released temporarily under this Act;(e)the manner in which the District Magistrate shall be consulted before a prisoner is released; and(f)the extent to which and the manner in which journey expenses of poor prisoners shall be borne by the Government.
