Section 4C in The M.P. Prisoner's Leave Rules, 1989
4C. Duration of general leave.
- Eligibility criteria for leave for prisoners as per Rules 4-A and 4-B shall be as follows ;-During the year (agriculture year from month June to May) prisoner shall be eligible for maximum leave of 60 days, which shall be sanctioned in four parts of not more than 15 days in the following duration :-(1)For sowing the Kharib Crop - from the month of June to month of August - 15 days.(2)For harvesting the Kharib Crop - from the month of September to month of November - 15 days.(3)For sowing the Rabi Crop - From the month of December to month of February - 15 days.(4)For harvesting the Rabi Crop - from the month of Mach to month of May - 15 days.Note :- (1) It shall be compulsory to keep an interval of at least 01 month between two general leaves.(2)The duration of leave shall include the expected time to travel and days of departure from and arrival to the prison.(3)The duration of leave shall be included while calculating the duration of the prisoner's total sentence.
