139. Notice of escape of prisoner to be given and reports.
(1)Where a prisoner escapes, immediate notice shall be given to the Superintendent of Police and the District Magistrate with a full description of the prisoner. If the prisoner belongs to another district, similar information shall be sent to the police authorities of that district.(2)The Superintendent shall -(i)give immediate intimation of the escape of a convict prisoner direct to the Officer in charge of Finger Print Bureau, in order to facilitate the re-arrest of the absconder;(ii)send a report by quickest mode of communication available on the same day to the Inspector General;(iii)send subsequently a further report with full details in a tabular statement in Form XVI containing information as to the time and circumstances under which the escape was effected, the party or parties through whose neglect it occurred, whether the prisoner has been recaptured, and if not, what measures have been adopted to effect his recapture. The run away's recapture at any future time shall also be reported; and(iv)also send copies of reports referred to in clauses (ii) and (iii) direct to the Government.
