Section 33(1) in The U.P. Habitual Offenders' Restriction Rules, 1957
(1)When a habitual offender is ordered to be confined in a settlement under Section 15 (1), the Police shall take him into their custody and escort him to the settlement alongwith the order of confinement under the seal of the Court. The Manager of the settlement shall, on presentation of such an order, be bound to admit the habitual offender in the settlement.
