Section 45(1) in The Maharashtra Habitual Offenders Rules, 1960
(1)The Superintendent may permit any bona fide dependents of a settler to reside with him in the settlement in case of emergency. In all other cases, the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may, if they so desire, permit them to reside in the settlement :Provided that, before such permission is granted the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] shall -(i)ascertain by making such enquiries as he deems fit that according to the custom of the community to which the settler belongs, he is responsible for the maintenance of the dependents and that the settler and his dependents cannot suitably live apart, and(ii)obtain an undertaking from the settler that the dependents shall observe the discipline of the settlement and that the settler shall be responsible for the breach of the provisions of rule 35 specified in sub-rule (2) committed by any of his dependents.
