Section 4 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
4. Committing of any offence during temporary release. [Section 10].
(1)If the prisoner commits any offence during the period of his temporary release, the Officer-in-charge of the Police Station shall forthwith, and in any case not later than twenty-four hours of his coming to know of the commission of the offence, send report thereof to the Superintendent of Jail, and to the Superintendent of Police of the district.(2)On receipt of a report under sub-rule (1), the Superintendent of Jail shall forthwith send the same to the Inspector-General for being forwarded to the Releasing Authority, who may thereafter cancel the release warrant.
