Section 28 in The U.P. First Offenders' Probation Rules, 1939
28. Acts to which second proviso to Section 4 (1) apply.
- The second proviso to sub-section (1) of Section 4 of the Act shall subject to the conditions mentioned therein apply to every person convicted for any offence under any enactment, except the Criminal Tribes Act, 1924, if the offence is punishable with imprisonment not exceeding six months :Provided that if the Manager of a Criminal Tribes Settlement is willing to act as a probation officer, the court may give the benefit of the second proviso of sub-section (1) of Section 4 of the Act to the offender even if he is convicted under the Criminal Tribes Act, 1924.
