Section 40 in The U.P. Habitual Offenders' Restriction Rules, 1957
40.
A settler shall not-(a)refuse to perform any work assigned to him by the Manager nor will be engaged in any work prohibited by the Manager,(b)commit any act of indecency,(c)refuse to obey orders issued by the Manager to ensure proper sanitation and hygiene in the settlement,(d)misbehave, quarrel or to cause any disturbance,(e)gamble or bet,(f)join any trade union or political organization,(g)resist or refuse to obey any lawful order issued by the Manager or refuse to give a true account of himself,(h)have in his possession any article which has been forbidden by the Manager as being capable of use as a weapon of offence.(i)fail to assist in the maintenance of discipline or to give assistance to an officer of the settlement when called upon to do so in the interest of the institution,(j)leave without permission the working party to which he is assigned or the part of the premises in which he may be required to be present at any particular time,(k)endeavour to escape from the settlement limits within which he is legally required to stay, or(l)refuse admission to the Manager into his residence whenever the latter wants to enter it for purposes of inspection or search.
