Section 15 in The M.P. Prisoners' Release on Probation Rules, 1964
15. Remission of sentence.
(1)An application for remission of sentence under Section 8 of the Act shall be made by the prisoner or by the person offering himself as his surety to the District Magistrate of the district in which he was convicted or where he was convicted in more than one district then to the District Magistrate of any such district.(2)The District Magistrate shall, on a consideration of the antecedents of the prisoner, his conduct in jail and his environments and after consulting the Probation Officer where one is appointed and such other authorities as he may think proper, within one month of the receipt of the application forward it to the Government stating his opinion whether the prisoner is likely to abstain from crime and lead a peaceable life if released from prison.(3)The Government may, on receipt of such application release the prisoner on his entering into a bond with one or more sureties for such amount and for such period as the Government may direct, to be of good behaviour and to observe such conditions as the Government may impose.(4)If any prisoner released under sub-section (1) of Section 8 of the Act fails to observe the conditions of the bond, the District Magistrate or the Sub-Divisional Magistrate, if authorised by the District Magistrate, may take proceedings under Section 514 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] and report to the Government for the cancellation of the order remitting the sentence passed under sub-section (1) of Section 8 of the Act, and the Government may pass such orders in accordance with sub-section (3) of Section 8 as it may deem fit.
