Section 7 in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
7. Punishment for violation of conditions of suspension of sentence.
(1)The Superintendent of Jail shall inform to the District Magistrate of concerned district and the Director General of Prisons about the over stay and unauthorised absence of a prisoner from the Jail after expiry of the period of suspension of the sentence and request the District Magistrate and Superintendent of Police concerned to cause the arrest of the said prisoner.(2)Any prisoner whose sentence has been suspended for a specified period-(a)if surrenders in Jail after up to seven days the indiscipline shall be recorded in his jail roll.(b)if surrenders after up to twenty-nine days the indiscipline shall be recorded in his roll and suspension of sentence shall not be granted to him until expiry of six months after one year from, the date of surrender to the jail.(c)if surrenders after one month, indiscipline shall be recorded in his roll and suspension of sentence shall not be granted to him unless until of one year after one year from the date of surrender to the jail.(d)if surrenders after two months, indiscipline shall be recorded in his roll and suspension of sentence shall not be granted to him until expiry of one and half year after one year from the date of surrender to the jail.(e)if surrenders after more than two months indiscipline shall be recorded in his roll and suspension of sentence shall not be granted to him until expiry of six months for each month's delay after one year from the date of surrender to the Jail.,(f)if overstays for more than twelve months, suspension of sentence of such prisoner shall not ordinarily be granted.(g)if the suspension of sentence has been obtained by furnishing wrong and misleading facts, no suspension of sentence shall be granted to such prisoner in future.Form IApplication For Parole[See Rule 5 (1)]
