(1)All members of notified and restricted Criminal Tribes, both wandering and settled, in whose case orders under section 16 of the Criminal Tribes Act, 1924, have been passed by the Provincial Government restricting their movements to the Reformatory Settlement Amritsar should be sent there on expiry of the sentence they are serving.]Note - These instructions do not apply to members of Criminal Tribes who are reported by the Medical Officer in charge of the jail concerned to be suffering from Tuberculosis. Such members should be sent direct to their homes and not to a Criminal Tribes Settlement and the Deputy Commissioners for Criminal Tribes and Superintendent of Police of their district should be informed of their release.
