Section 4 in The M.P. Prisoners' Release on Probation Rules, 1964
4. Eligibility for release.
- Save the prisoners specified in Rule 3 any other prisoner who has served one-third of his sentence of imprisonment or a total period of five years [without remission] [Substituted by Notification No. F. 12-1-87-III-Jail, dated 12-6-1989.], whichever is less, may be released by the Government on licence [:] [Substituted by Notification F. No. 3-40-2007-III-Jail, dated 24-3-2008.][Provided that in case of such prisoners who have been sentenced for life imprisonment, under Sections 302 and 305 of the Indian Penal Code, 1860 (No. 45 of 1860) or under the provisions of other penal laws in which death sentence is also one of the punishments subject to the conditions that such prisoners are not barred for such consideration under the provisions of such laws, will be considered for premature release from the prison. The eligibility for release shall be after undergoing the sentence of 14 years of actual imprisonment without remission of his sentence :Provided further that all other prisoners, undergoing the sentence of life imprisonment, will be considered for premature release only after they have undergone at least 10 years of imprisonment with remission and after the completion of 7 years of actual imprisonment without remission in sentence :Provided also that nothing in the above provisions shall apply to the prisoners whose cases are being sent to the Hon'ble Governor for consideration under Article 161 of the Constitution of India, on special reasons of humanitarian grounds] [Inserted by Notification F. No. 3-40-2007-III-Jail, dated 24-3-2008.].
