385. List of conditionally released convicts. [§12, Act V, 1861].
- Officers-in-charge of police-stations shall maintain a list in B.P. Form No. 74 of persons whose sentences have been remitted or suspended under section 401, Code of Criminal Procedure, and shall make monthly enquiries regarding them. They will report to the Superintendent any failure on the part of the released convict to fulfil the conditions of his release. This list shall be examined at the time of inspection.
