Section 4(1) in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
(1)If the prisoner commits any offence during the period of his temporary release, the Officer-in-charge of the Police Station shall forthwith, and in any case not later than twenty-four hours of his coming to know of the commission of the offence, send report thereof to the Superintendent of Jail, and to the Superintendent of Police of the district.
