Section 8(b) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(b)A prisoner who has been sentenced to imprisonment for life after 18-12-1978 for an offence for which death penalty is one of the punishments provided by law or who has been sentenced to death but this sentence has been commuted under S.443 of Cr.P.C. into one of life imprisonment after 18-12-78, if he has served 14 years of imprisonment excluding remission but including the period of detention passed during enquiry, investigation or trial.]
