Section 8 in The Good Conduct Prisoners' Probational Release Rules, 1927
8. Final release of prisoners on probation.
- On the expiry of the period of license, otherwise than by revocation, the Reclamation Officer, or any Probation Officer authorised by him in this behalf, shall forthwith inform the licensee that he is absolved from the observance of all the conditions of the license and shall make a note to that effect on the license.
