Section 35 in The U.P. Habitual Offenders' Restriction Rules, 1957
35.
Action shall be taken by the Manager in respect of the articles mentioned in Rule 34 which are recovered from the habitual offender or his dependants as follows :(a)Action in respect of articles, the possession of which is an offence under any law shall be taken in accordance with the provisions of the law.(b)The articles which can be used as a weapon of offence shall be disposed of by sale, the sale-proceeds being given to the offender.(c)The articles which are considered unobjectionable may be allowed to be retained by the habitual offender in the settlement.(d)The liquor and other intoxicants shall also be disposed of in such manner as the Manager may deem fit :Provided that the Manager may permit the entire or a part of the liquor or the intoxicants to remain with the habitual offender under a permit to be granted by him under Rule 39 :Provided further that the Manager shall maintain a register in form VI for keeping records of the property found with the habitual offender or his dependants at the time of admission to the settlement or subsequently acquisced and the manner in which the said property has been disposed of. A separate page in the register shall be assigned to each habitual offender.
