Section 3(3) in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
(3)If after making such enquiry as it may deem fit, the Releasing Authority is satisfied that the prisoner is entitled to be released under the Act, the Releasing Authority may issue to the Superintendent of Jail through the Inspector-General a duly signed and sealed warrant in Form B ordering the temporary release of the prisoner, specifying therein (1) period of release, (ii) the place or places which the prisoner is allowed to visit during the period of such temporary release, and the amount for which the security bond and the surety bond shall be furnished by the prisoner in Forms C and D respectively:Provided that the amount of the security bond and the surety bond shall not exceed twenty thousand rupees in each case.
