Section 52 in The U.P. Habitual Offenders' Restriction Rules, 1957
52.
(a)Where a settler earns in a settlement more money than is necessary for his maintenance and that of his dependants, the Manager may deposit the surplus, from time to time, in a savings bank account opened in the name of such settler. When an account of this nature has been opened, the pass book shall remain in the custody of the Manager.(b)The settler shall have the liberty to spend out of his savings freely in a canteen, if any, maintained on the premises and on special occasions when he goes out. He may also draw upon his balance for special occasions but for doing so, he shall obtain the permission of the Manager.
