387. Calculation of date of release when fine is partially paid.
- If a prisoner be sentenced to imprisonment of which the whole or any portion is in default of the payment of any fine, and if the fine or a portion of it be not immediately paid, the date of release shall be fixed and entered in the release diaries on such dates as shall correspond to payment as well as non- payment of the fine. When any portion of the fine is subsequently paid, the date of release shall be altered accordingly.Example. - If a prisoner be sentenced on the 1st January, to six months' imprisonment and to pay a fine of Rs. 300, or in default of payment to be imprisoned for a further period of six months, then, supposing that the prisoner, immediately on conviction, pays Rs. 100, the date of release shall be first fixed at the 31st October, that is, six months plus four months (being the term proportionate to the amount of the fine unpaid), and entries shall be made in the release register on the 30th June and 31st October, if he afterwards pays another Rs. 100 the latter date shall be changed to 31st August; on his paying the whole, the fact shall be noted opposite the entry on the 30th June.
