- When, by order of any competent authority, any prisoner is released on bail or the operation of any sentence of imprisonment passed upon any prisoner is, for any reason, suspended for a time, and such prisoner is subsequently again lawfully committed to prison, the period during which such prisoner was so released on bail or the sentence of imprisonment passed on such prisoner was so suspended, shall unless the warrant or order of recommitment otherwise directs, be excluded in calculating the period of the sentence:Provided that -(a)a prisoner who is released on bail on the day on which the sentence of imprisonment is passed shall not be deemed to have undergone any part of his sentence until he is again placed in confinement; and that(b)this rule shall not be deemed to apply to persons undergoing imprisonment under the provisions of Section 122 of the Code of Criminal Procedure, 1973.Note. - A prisoner released on bail on a day subsequent to that on which he was committed to jail but who is again recommitted to undergo sentence in the same case, shall be entitled to count every day of admission and every day of release as days of imprisonment in respect of such sentence.
