Section 18 in Rajasthan Prisoners Release on Parole Rules, 1958
18. Punishment for breach of conditions of Parole
- The following punishments may be awarded to the prisoners for over staying their sanctioned parole period or for breach of any other condition laid down namely:-(i)He should not be let off on parole in future unless the Superintendent of Jail is fully satisfied that he will not commit any breach of conditions in future.(ii)In case the prisoner is released on parole on the recommendation of the Superintendent of Jail concerned after the breach of condition, the period of release on parole would be 7 days excluding days of journey to home and back. The next Parole will be 15 days (provided he has behaved himself well during the period) and 30 days in the fourth parole.(iii)If the prisoner again overstays or commits any breach of the terms of the parole, he shall be permanently debarred from the concession of release on parole.
