Section 7(2) in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
(2)The Superintendent of Jail shall, on the failure of a prisoner released temporarity under the Act, to surrender on due date, intimate the fact to the Superintendent of Police of the district concerned and the officer in charge of the Police Station within whose jurisdiction the place of residence of the prisoner during his temporary release is situated, who would take necessary action against the prisoner in accordance with the provisions of the Act.
