Section 14 in Himachal Pradesh Habitual Offenders Act, 1969
14. Establishment of corrective settlements.
(1)For the purpose of placing therein such habitual offenders as are directed to receive corrective training under this Act, the Government may, by notification in the Official Gazette, establish and maintain in the [State] [Substituted for 'Union territory' vide A.O. 1973.] of Himachal Pradesh as many corrective settlements as it thinks fit.(2)The Government may also approve or certify any privately managed institution (whether known as a settlement or otherwise) as a corrective settlement for the purposes of this Act.
