Section 75 in The Kerala Prisons and Correctional Services (Management) Act, 2010
75. Penalty for failure to surrender.—
(1)Any prisoner who fails to surrender himself, as required by sub-section (1) of section 74, shall be liable to be punished with imprisonment of either description for a term which may extend to two years or with fine or with both.(2)The imprisonment under sub-section (1) shall be in addition to the punishment awarded to the prisoner for the offence or offences for which he is undergoing the sentence.(3)While imposing penalty under sub-section (1), the court shall take into account any mitigating circumstances beyond the control of the prisoner.
