Section 10 in U.P. Prisoners' Release On Probation Rules, 1938
10.
(1)The District Magistrate, on receiving information from the guardian or any other source, of the breach by the licensee of the conditions of the licence, shall cause a notice to be served on the licensee to show cause why his licence should not be revoked. If the licensee presents himself in response to the notice, then, after hearing him personally and, if he does not present himself, then without hearing him, the District Magistrate shall consider whether or not to recommend to the State Government for the revocation of the prisoner's licence and shall act accordingly. While making his recommendation to Government for revocation of the licence, the District Magistrate shall State the condition or conditions which, in his opinion, have been breached by the licensee and how they have been breached.(2)In case the District Magistrate decides to recommend the revocation of the licence, he may, at the same time, if he considers that the licensee is unfit to be allowed to remain at large under the licence, order his arrest and detention in the prison pending the receipt of the orders of the State Government.(3)The State Government shall on receipt of the District Magistrate's recommendation pass such orders as it may deem proper.(4)An order of revocation of licence shall be in Form E and shall be served upon the licensee if detained in prison by the Superintendent of the Prison, and, if not detained in prison by the officer-in-charge of police station.(5)The order of revocation shall be noted on the licence and in the registers maintained by the District Magistrate and the Superintendent.(6)If a prisoner released on licence under the Act escapes from the supervision or authority of a guardian or fails to return to prison on revocation of his licence, the guardian shall immediately inform the District Magistrate and the Superintendent and report to the nearest police station, and action shall be taken against the prisoner as in a cognizable case.
