Section 33(2) in The U.P. Habitual Offenders' Restriction Rules, 1957
(2)Ordinarily only the person ordered to be confined in a settlement shall be admitted therein. If the Inspector-General is satisfied that it is in the interest of a settler that his dependants should reside with him in the settlement, he may, if they so desire, permit them to reside in the settlement :Provided that before such permission is granted, Inspector-General shall-(a)ascertain by making such enquiry as he deems fit, that the settler is responsible for the maintenance of the dependant and that he and his dependants cannot conveniently live apart, and(b)obtain an undertaking from the settler that the dependants shall observe the discipline of the settlement, and that he shall be responsible for any breach of the provisions of Rule 40.
