Section 23 in The Maharashtra Habitual Offenders Rules, 1960
23.
(1)Separate sections shall be provided in every settlement for the following types of settlers(i)for single male settlers;(ii)for single female settlers; and(iii)for settlers belonging to the same family.Separate settlements shall also be provided on the basis of types and intensity of the criminal behaviour.(2)Settlers of one type shall not be allowed to visit another type or section of the same [* * *] [Deleted by G. N. of 15.7.1969.] settlement nor settlers of one settlement shall be allowed to visit another settlement.
