Section 35 in The Maharashtra Habitual Offenders Rules, 1960
35.
A settler shall not -(a)refuse to perform any suitable work provided for him nor shall he engage in any work prohibited by the Superintendent;(b)commit any act of indecency;(c)refuse to obey any orders issued by the Superintendent to ensure proper sanitation of the settlement;(d)without a permit partake of or possess liquor, opium, ganja or other intoxicants;(e)misbehave or cause any disturbance by the violent conduct of quarrelling;(f)gamble or bet;(g)join any trade union or political organisation;(h)beg;(i)resist or refuse to obey any lawful order issued by the Superintendent or refuse to give a true account of his movements;(j)without a permit from the Superintendent mortgage or sell moveable property exceeding Rs. 5 in value;(k)have in his possession any article which has been forbidden by the Superintendent as capable of use as a weapon of offence;(l)fail to assist in the maintenance of discipline or to give assistance to an officer of the settlement when called upon to do so in the interests of the institution;(m)do or omit to do any act with intent to cause to himself any illness, injury or disability;(n)leave without permission the working party to which he is assigned or the part of the premises in which he may be required to be present at any particular time;(o)endeavour to escape from the settlement limits within which he is legally required to stay.
