Section 13 in U.P. Prisoners' Release On Probation Rules, 1938
13. Police registered convicts.
- When a prisoner released on licence under the Act happens to be a police registered convict, the Superintendent of the prison shall inform the Superintendent of Police of the district of which such convict is a resident of his release on licence together with the name and address of the guardian and shall, at the same time, inform him of the date on which the final release of the licence is likely to take place. On the final release of the prisoner the police register slip shall be forwarded to the Superintendent of Police.
