- If a prisoner who is sentenced to a fine and in default to imprisonment for a certain number of months, pays any part of his fine, the remission for the payment shall be calculated in calendar months, and not in days. Any fraction of a month obtained by such calculation shall be reduced to days. A fraction of a day less than one-half shall not be counted, any greater fraction shall count as one day.Example. - If a prisoner be sentenced on the 15th July to six months' imprisonment and to pay a fine of Rs. 300, or in default of payment to six month's further imprisonment and he pays Rs. 63, the calculation shall be made as follows. - Rs. 63/300x6 months = 63/50 = 1 -13/50 months. The date of release, deducting one month, would fall on the 14th June. As the month preceding June has 31 days the 13/50 x 31 = 403/50 = 8-3/50 days. Here the remission for payment of Rs. 63 is 1 month and 8 days.If the prisoner has been sentenced on 15th June instead of 15th July, the calculation of the 13/50 of a month would have to be made on a 30 days' month because from any date in April to the same date in May is 30 days, as follows : - 13/50 x 30 = 39/5 = 7-4/5 days so that in that case, the remission would be also 1 month and 8 days (4/5 of a day being more than half a day).
