Section 4 in U.P. Prisoners' Release On Probation Rules, 1938
4. [ Eligibility for release. [Substituted by Notification No. 584/22-2-92-1212 (130)-82, dated 29th June, 1992.]
- Any prisoner other than a prisoner specified in Rule 3, may be eligible for consideration by the State Government for release on licence,-(i)if he is a prisoner to whom Section 433-A of the Code of Criminal Procedure, 1973 applies and has served imprisonment for a total period of fourteen years;(ii)if he is a prisoner sentenced to imprisonment for life to whom Section 433-A of the Code of Criminal Procedure, 1973 does not apply and has served imprisonment for a total period of fourteen years with remissions; and(iii)in any other case if he has served one-third without remissions of the period of imprisonment to which he was sentenced.]
