- Any person, who fails to surrender himself to the Superintendent of the prison on the expiration of the period of release on furlough or on revocation of a furlough or parole order, or to return to the prison on any day immediately after attending an educational institution or a vocational or industrial establishment by an order of dayrelease or on revocation of an order of day-release, may be arrested by a police officer without warrant, and shall, if such failure be without any lawful excuse, be liable upon conviction before a Magistrate of the first class to imprisonment of either description for a term not exceeding two years or to a fine not exceeding one thousand rupees or to both, without prejudice to any proceedings that may be taken against him or his surety or sureties in respect of such bond as was entered into for such surrender or return to the prison.Chapter-XIII Prison Offence and Punishments
