Section 69(2) in The U.P. Habitual Offenders' Restriction Rules, 1957
(2)lorry fare of the lowest class, accordingly as his home is most conveniently reached by rail or by lorry :Provided that no offender shall be given either railway ticket or lorry fare if there is in deposit in his name in the settlement, enough money to pay for his fair leaving a sum of Rs. 2 with him for miscellaneous expenses.Form I[See Rule 3 (1)]Notice under Section 4 (1) of the U. P. Habitual Offenders' Restriction Act 1952I....... District Magistrate/Additional District Magistrate/Magistrate of the first class specially empowered under this Act (Act XXXVIII of 1952) am, upon information received, satisfied that Sri............... son of........ ordinarily residing in.......... of this district is an habitual offender, having been sentenced to substantive terms of imprisonments as per details given below :
