Section 15(4) in U.P. Prisoners' Release On Probation Rules, 1938
(4)If any prisoner released under sub-section (1) of Section 8 of the Act fails to observe the conditions of the bond, the District Magistrate or the Sub-Divisional Magistrate, if authorised by the District Magistrate may take proceedings under Section [514] [Correspoinding new Section 446 of the Code of Criminal Procedure, 1973.] of the Code of Criminal Procedure, 1898, and report to the State Government for the cancellation of the order remitting the sentence passed under sub-section (1) of Section 8 of the Act, and the State Government may pass such orders in accordance with sub-rule (3) of Section 8 as it may deem fit.Form A[To be supplied to a prisoner, his relative (or his) guardian free of charge].Application by the prisoner to the Superintendent of Prison for release under Section 2 of the United Provinces Prisoners' Release on Probation Act, 1938 (VIII of 1938).(To be filled in by the prisoner and his guardian)Jail....................
