Section 17 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
17. Power to establish settlements and place habitual criminals therein.-
(1)For the purposes of this Act, Government may establish industrial, agricultural or reformatory settlements.(2)Government or the District Magistrate, if authorised by Government in this behalf, may in lieu of an order of restriction made against any person under this Act make an order directing such a person to be placed in an appropriate settlement established under subsection (1) for a period not exceeding the period for which the order of restriction has been made.Provided that in the case of a habitual criminal this period may be up to seven years.(3)Government or the District Magistrate authorised by the Government in this behalf, may at any time, either on its or his own motion or on an application of such person, by general or special order, direct any person who may be in any settlement,-(a)to be discharged; or(b)to be transferred to some other settlement.(4)Every person directed to be placed in a settlement under this Act shall have the right,-(a)to live in the settlement with his wife and children, and other dependants, if any; and(b)to continue to live in the settlement on expiry of the period for which he is directed to be placed in the settlement.(5)Any person who resides in a settlement whether under an order of settlement or otherwise shall be subject to all or any such restrictions as may be prescribed.
