Section 33(5) in The U.P. Habitual Offenders' Restriction Rules, 1957
(5)Any breach of the provisions of Rule 40, as specified in sub-rule (3), by any of the dependants, may, at the discretion of the Manager, be dealt with as provided in Rule 42 and the punishment imposed on the habitual offender concerned, if the Manager, after making necessary enquiry, is satisfied that the habitual offender did not exercise proper supervision over his dependants' or that he was an accomplice, in the breach. For such breach a dependant shall also be liable to be expelled from the settlement by order of the Inspector-General.Explanation. - For purpose of this rule, dependants include-(i)wife,(ii)unmarried daughters,(iii)sons below 18 years of age,(iv)father, mother, widowed daughter or sister who are entirely dependant upon him, and(v)any other relations who for reasons of mental or physical disability or otherwise are entirely dependant upon him and whose stay with the offender is considered necessary by the Inspector-General.
