631. [ Extent of the remission rules. [G. of I. Resol. No. 161-172 of 25.6.08 and P.G. letter No. 1669-S. (Home) of 31.7.08.]
(1)These rules apply to the whole of British India, inclusive of British Baluchistan, and the Sonthal Parganas.](2)Classes of convicted prisoner. - In these rules -(a)``prisoner'' includes a person committed to prison in default of furnishing security to keep the peace or be of good behaviour;(b)``class 1 prisoner'' means thug a robber by administration of poisonous drugs or a professional, hereditary or specially dangerous criminal convicted of heinous organised crime, such as dacoity;(c)``Class 2 prisoner'' means a dacoit or other person convicted of heinous organised crime, not being a professional, hereditary, or specially dangerous criminal;(d)``class 3 prisoner'' means a prisoner other than a class 2 prisoner;(e)``sentence'' means a sentence as finally fixed on appeal, revision or otherwise, and includes an aggregate of more sentences than one and an order of committal to prison in default of furnishing security to keep the peace or be of good behaviour;(f)``life convict'' means a person whose sentence amounts to 20 years imprisonment;(i)a class 1 or class 2 prisoner whose sentence amounts to twenty-five years' imprisonment, or(ii)a class 3 prisoner whose sentence amounts to twenty years imprisonment.(g)[ ``Probation Officer'' means a Probation Officer as defined in the Good Conduct Prisoners Probational Release Rules published with Punjab Government Notification No. 13273, dated 27th April, 1927.] [Correction Slips 1 and 3.]Note - The case of all life-convicts and of prisoners sentenced to more than 14 years imprisonment or to transportation and imprisonment for terms exceeding in the aggregate 14 years shall, when the term of imprisonment undergone, together with any remission earned under the rules amounts to 10 or 14 years, as the case may be, submitted for the orders or the Local Government in accordance with the instructions contained in the Home Department Resolution No. 159-67 (Jails), dated the 6th September, 1905
