Section 15 in Rajasthan Prisoners Release on Parole Rules, 1958
15. Computation of sentences.
- For the purpose of these rules the following principles shall be observed in computing the period of sentence of imprisonment, namely:-(a)When a prisoner has been sentenced to several terms of imprisonment for several offences, and the sentences of imprisonment have been ordered to run concurrently, then the longest single sentence which the prisoner is undergoing shall be deemed to be the term of his imprisonment;(b)When a prisoner has been sentenced to several terms of imprisonment for several offences and the sentences of imprisonment have been ordered to run consecutively, the total period which the prisoner is to undergo shall be deemed to be the term of his imprisonment;(c)Remission already earned by the prisoner [---] [Deleted by Notification No. F. 4 (2) Home-12/87 dated 15-10-90 (Published in Rajasthan Gazette Part 4(C) dated 28-5-92)] shall be counted as imprisonment served by him; and(d)Life sentences [for the purpose of these rules] [Substituted by ibid.] be reckoned as 20 years.Explanation. - The expression 'Sentence of imprisonment' in these rules shall include imprisonment in default of payment of tine and imprisonment for failure to furnish security under Chapter VIII of the Act.
