Section 50 in The U.P. Habitual Offenders' Restriction Rules, 1957
50.
The settlers, who are not placed under apprenticeship in a trade or are granted exemption from the same, shall also be employed, unless they are unfit on account of age, physical infirmity or illness, on some physical work suited to their constitution and they shall be paid for the work according to the fixed scale of wages in the same manner as an apprentice.
