Section 39 in The U.P. Habitual Offenders' Restriction Rules, 1957
39.
Conduct and behaviour in the settlement. - No settler shall be allowed to possess or use any liquor or other intoxicant :Provided that the Manager may, under a permit to be given in Form VII, allow any settler to possess liquor or any other intoxicant in such quantity as he deems fit, on medical grounds.
