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[Cites 0, Cited by 0] [Section 500(3)] [Section 500] [Entire Act]

Bengal Presidency - Subsection

Section 500(3)(b) in Police Regulations, Bengal , 1943

(b)
(i)P.R. slips of P.R.T. prisoners shall show the jail from which they are to be released.
(ii)Members of criminal tribes shall be transferred to their province of origin for release.
(iii)Members of wandering gangs will be released from the jails of the district in which they are sent up for trial. A convict who has no regular residence shall be released from the jail of the district of his intended place of residence.
(iv)P.R.T/565 prisoners shall be released from the jail of their native district or from the jail nearest to their intended place of residence as notified by them, if it is not situated in their native district as laid down in rule 541 of the Bengal Jail Code.
(v)Persons originally residents of foreign districts or provinces, who, for any reason, have become permanently domiciled in any part of Bengal, shall be transferred for release to the jail of the district of domicile, and not to that of the district of original residence.