Section 10 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
10. Forfeiture of bonds and credit of amounts forfeited. [Sections 10(1) and 10(2)(c)].
- The forfeiture of the amounts of security/surety bonds shall be regulated under the provisions of Code of Criminal Procedure, 1898, and the amount so forfeited shall be credited under receipt head "XVII-A - Administration of Justice - General Fees, Fine and Forfeiture - Other General Fees, Fines and Forfeiture".
