(1)Notice of the date of release of every juvenile prisoner shall, one month before such date, be sent to the Magistrate of the District to which he belongs, asking him to intimate to the relative of the prisoner the date of release, with a view to their receiving him at the jail gate and escorting him to his home.(2)If no relative appears to receive him, he should, if young and unable to make his way home, be escorted by a warder. If this is unnecessary, the prisoner shall be released in the ordinary way.
