647. Illustrated release notices of prisoners convicted of dacoity, etc.
- Superintendents of jails shall, not later than the second week of each month, send to the Deputy Inspector-General, Criminal Investigation Department, direct, after filling in the release portions, the duplicate P.R. slips issued under the second paragraph of regulation 501, of all prisoners convicted under sections 395, 396, 397, 399, 400, 401, 402 and 412 of the Indian Penal Code, who are due for release in the following month.On receipt of the intimation the Assistant to the Deputy Inspector-General shall arrange to have them photographed in accordance with regulation 636 and publish illustrated supplements to the Criminal Intelligence Gazette where necessary as laid down in regulation 72.
