Section 33 in The U.P. Habitual Offenders' Restriction Rules, 1957
33. Admission to and residence in the settlements.
(1)When a habitual offender is ordered to be confined in a settlement under Section 15 (1), the Police shall take him into their custody and escort him to the settlement alongwith the order of confinement under the seal of the Court. The Manager of the settlement shall, on presentation of such an order, be bound to admit the habitual offender in the settlement.(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.(3)The dependants of the settler shall, so long as they reside in the settlement, observe the discipline of the settlement and in particular the provisions contained in clauses (b) to (i) and clause (1) of Rule 40.(4)The settler shall exercise proper control over his dependants and shall not be an accomplice in any breach of the provisions of Rule 40 as specified in sub-rule (3), committed by any of his dependants.(5)Any breach of the provisions of Rule 40, as specified in sub-rule (3), by any of the dependants, may, at the discretion of the Manager, be dealt with as provided in Rule 42 and the punishment imposed on the habitual offender concerned, if the Manager, after making necessary enquiry, is satisfied that the habitual offender did not exercise proper supervision over his dependants' or that he was an accomplice, in the breach. For such breach a dependant shall also be liable to be expelled from the settlement by order of the Inspector-General.Explanation. - For purpose of this rule, dependants include-(i)wife,(ii)unmarried daughters,(iii)sons below 18 years of age,(iv)father, mother, widowed daughter or sister who are entirely dependant upon him, and(v)any other relations who for reasons of mental or physical disability or otherwise are entirely dependant upon him and whose stay with the offender is considered necessary by the Inspector-General.(6)A son above 18 years of age shall not be admitted into settlement as a member of the family of a habitual offender except when, in the opinion of the Inspector-General, it would be difficult for him to live separately from his father.
