(1)Allowance for the maintenance of the dependants of a security prisoner will only be granted in cases where the State Government are satisfied that the detention of the prisoner in question has substantially affected the means of subsistence of those dependants.(2)All applications for maintenance allowance must indicate the number and nature of the dependants and state clearly all sources of income available for their subsistence both before and after the detention of the security prisoner.(3)All applications for maintenance allowance shall be sent to the District Magistrate of the district in which the security prisoner ordinarily resides, who shall, after such enquiry as may be necessary, forward the application to the State Government with a report on the circumstances of the dependants of the security prisoner. If the applicant is not a resident of the Uttar Pradesh, the application shall be forwarded direct to the State Government.
