Section 34 in The U.P. Habitual Offenders' Restriction Rules, 1957
34.
When a habitual offender is brought for being admitted in the settlement, the Manager shall cause a search to be made of his person and property and of the persons and properties of his dependants, if any, with a view to ensure that they carry no article with them which can be used as a weapon of offence and no liquor or other intoxicant or article, the possession of which is an offence under the law or the use of which is considered undersirable in the interests of the reform of the offender, or which is suspected to be a stolen property.The Manager shall then assign a place of residence to the habitual offender and his dependants, if any, in the settlement.
