633. Cases in which ordinary remission not earned.
- No ordinary remission shall be earned in the following cases, namely :(1)in respect of any sentence of imprisonment amounting exclusive of any sentence passed in default of payment of fine, to less than three months;(2)[ in respect of any sentence of simple imprisonment except for any continuous period not being less than one month during which the prisoner labours voluntarily :] [G. of I. Notn. No. F-503-2-22 dated 30.10.23.]Note - The intention of this rule is that if a prisoner's sentence or total of sentences is reduced on appeal to less than 3 months he shall cease to be eligible for ordinary remission under these rules and remission that he may have earned prior to the reduction of this sentence or sentence shall be forfeited.(See in this connection the definition of sentence in rule 2 (e).)
