Section 10(f) in The M.P. Prisoner's Leave Rules, 1989
(f)Whenever a prisoner is released on leave, an intimation of his release shall forthwith be given to the Superintendent of Police and Station House Officer concerned. The Superintendent of Police shall report about the conduct of the prisoner during the period the prisoner was on leave immediately after the expiry of the leave. If no report is received within a period of two months from the date of return of prisoner from leave, it shall be presumed that there is nothing against the prisoner.
