(1)Police-registered prisoners are divided into two classes. The first class consists of prisoners who shall, two months before release "or a fortnight, as the case requires" be transferred to the jail of the district in which their respective homes are situated. This class will be distinguished in the admission and release diaries as PR/T prisoners. The letters 'PR' indicating that the prisoner is 'Police-registered' and the letter 'T' that he is to be transferred two months prior to his release to the district noted on the slip as his native district : Provided there is a Central or District Jail located there otherwise a fortnight prior to his release if there is only to a sub- jail. The second class is comprised of prisoners who shall not to be so transferred, but shall be released from the jail in which they are confined at the time of the expiry of their sentence. This class shall be shown in the admission register and release diary as P.R. (Police-registered) prisoners. If any prisoner, known to be a member of a criminal tribe, is not police- registered, the case shall be brought to the notice of the Superintendent of Police. When intimation respecting a prisoner's police registration is received after the name has been entered in the register above-named, the letters EPR/T as the case may be shall be added in red ink, the P.R. form being attached to the warrant of the prisoner to whom it appertains. On the death or escape of a prisoner of P.R. class, the P.R. form attached to his warrant shall be at once returned to the Superintendent of Police of the district in which he was sentenced, with an endorsement showing the date of his death or escape. All other slips P.R. class prisoners shall be sent to the Superintendent of Police of the district in which the prisoner's home is a fortnight before release is due, as directed, see paragraph 516- A.
