Section 63 in The West Bengal Correctional Services Act, 1992
63. Surrender of prisoner released on parole.—
(1)A prisoner released on parole under section 62 shall, on the expiry of the period of his release excluding the period required for journeys from and to the correctional home, surrender to the correctional home from which he was released.(2)If any prisoner released on parole under section 62 does not surrender to the correctional home from which he was released as required under sub-section (1), he shall, on the basis of necessary requisition made by the Superintendent, be arrested by the police without warrant and delivered to the correctional home whereupon he shall be produced for trial before a Metropolitan Magistrate if the correctional home is situated in Calcutta as defined in the Calcutta Municipal Corporation Act, 1980 (West Ben. Act 59 of 1980), or the Chief Judicial Magistrate of the district in which the correctional home is situated, and shall be punished with such further imprisonment for a term not exceeding three years as the Court may decide. The offence shall be cognizable and non-bailable. Such prisoner shall be released on his serving such further period of imprisonment as may be imposed on him.
