Section 3 in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
3. Power to suspend sentence.
(1)The Government may suspend the sentences of a prisoner up to one month on following grounds :(a)illness of prisoner's parents, husband or wife, son, daughter, brother or sister, or(b)death of any one of the relative mentioned in sub-clause (a), or(c)marriage of son, daughter, brother or sister;(d)for sowing or harvesting of agricultural crops on his own land provided no other alternative arrangement for the same is available;(e)for the essential repair of his house provided no other alternative arrangement for the same is available.(2)The Government may in special circumstances extend the period of suspension of sentence referred to in sub-rules (1) for a period not exceeding one month.
