Section 41 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
41. Employment in Settlement compulsory. [Section 16(2)(m)].
(1)Every Habitual Offender residing in a Settlement shall, unless he is by old age, physical infirmity or illness unfit for manual labour, be employed on some kind of labour or industry to be determined for each Settlement with the approval of the Government.(2)The working hours shall not exceed the limit fixed under the Factories Act.(3)Habitual Offenders may be employed on suitable works outside the Settlement with the approval of the Special Officer.
