(1)Remission sheets (form No. 145) shall be retained in the office of the jail for a period of one year after the release of the prisoner to whom they relate.(2)When a prisoner is transferred to another jail, his remission sheet (or card) where such are maintained, or where they are not maintained, a statement certified by the Superintendent, of the total remission earned upto the date of transfer shall be sent with the prisoner.(b)Rewards
