63. [ Transmission of release order to jails. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
(a)When an order for the release of a prisoner, on bail or otherwise issued by a magistrate, he shall see that it is entered in a peon book and sent to the Nazir Sadar by the time prescribed by the District and Sessions Judge in this behalf. The Nazir shall enter in a peon book all the release orders received by him within the prescribed time and arrange to deliver them through a peon to the officer in charge of the jail by 4 p.m. in winter and 5 p.m. in summer at the latest. In exceptional circumstances the order of release may be sent to the jail in the manner laid down in sub-rule (b).(b)When an order for the release of a prisoner is issued by a court other than a magistrate, it shall be entered in a peon book and may be sent through one of the court peons to the officer in charge of the jail so as to reach the jail ordinarily not later than 4 p.m. in winter and 5 p.m. in summer.(c)A release order should in no case be made over to private persons for delivery to the jail authorities.(d)The release orders must contain the full name of the Presiding Officer of the issuing court below his signature and bear the sea of the Court invariably in distinct manner.(e)When an order for the release of a prisoner, who has already been transferred to another jail outside the district, is received and returned by the Superintendent of Jail to the issuing Court with a report indicating the date of transfer and the name of the jail to which prisoner was transferred, the court shall then send the release order by registered post with acknowledgement due/speed post/fax/email to the jail concerned and at the same time follow the procedure laid down in clause if) below:Provided that when an order of for the release is sent by e-mail, the release order shall be scanned in the manner provided in Rule 21-B and be attached with the e-mail.(f)When a release order is issued by registered post with acknowledgement due/ speed post/fax/e-mail to a jail outside the district, the Presiding Officer of the Court shall immediately give an intimation about its dispatch by rediogram to the Superintendent of that jail.(g)In addition to supplying a list containing the names and specimen signatures of all Presiding Officers of Court to the Superintendent of local district jail and to an other jail or similar institution that functions in the district, changes in the posts of Presiding Officer shall also be intimated from time to time and when they occur.]
