Section 42 in The U.P. Habitual Offenders' Restriction Rules, 1957
42.
(a)Any breach of these rules on the part of a settler may be dealt with, for reasons to be recorded in writing, in any one or more of the following ways :(i)formal warning to be recorded in history sheet,(ii)confinement in barracks for a period not exceeding 15 days,(iii)solitary confinement in barracks not exceeding 7 days at a time,(iv)stoppage of bonus or wages in part or in full, and(v)withdrawal of remission.(b)A settler whose conduct is found to be satisfactory, may be granted remission by the Inspector-General for a period not exceeding one month for each year of confinement.
