Section 8 in The M.P. Prisoners' Release on Probation Rules, 1964
8. Information to the prisoner and guardian.
- As soon as the Superintendent received the orders of the Government he shall communicate the same to the prisoner concerned and in the case of an order of release shall, through the District Magistrate inform the guardian also of the order and call upon him to present himself to take charge of the prisoner. On the guardian presenting himself, the Superintendent shall deliver to him the copy of the licence received from the Government, and place the prisoner in his charge and take his signature in a Register in Form 'B' in token of his having taken charge of the prisoner.
