397. Action on receipt of P.R. slip. [§ 12, Act V, 1861].
- On receipt of a P.R. slip (release notice) of a convict from a jail or penal settlement, the station officer shall note the necessary particulars in Parts II and IV, and ascertain whether the released convict has returned to and intends to reside in his village or not. In case he does not return, the station officer shall report the fact to the Superintendent, in order that orders may issue for the entry of the convicts's name in the station in which he may have taken up his residence. When the date of release shall have been entered in the police-station register and the convict shall have returned home, the P.R. slip shall be returned to the Superintendent's office with a report of their facts and the number of the entry in the register endorsed on it.
