Section 6 in Good Conduct Prisoners' Probational Release Act, 1938
6. Power to revoke licence.
(1)The State Government may, at any time, revoke a licence granted under the provisions of Section 2.(2)An order of revocation passed under the provisions of sub-Section (1) shall specify the date with effect from which the licence shall cease to be in force, and shall be served, in such manner as the State Government may by rule prescribe, upon the person whose licence has been revoked.(3)Notwithstanding anything contained in Section 4 of this Act released prisoner, whose licence is revoked for failure to comply with the terms of his licence shall be recommitted to prison and shall serve the unexpired term of the original sentence/and in case of such revocation he will not be granted any remission for the time during which he was out of prison on probation.
