Section 20(2) in The U.P. Habitual Offenders' Restriction Act, 1952
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)form of the notice under Section 4;(ii)the areas to which the movements of any habitual offender may be restricted and the nature of the restrictions to be observed by such person;(iii)the conditions of leave and the form and conditions of passes under which habitual offenders may be permitted to leave the area to which their movements have been restricted of the settlement in which they have been placed;(iv)the grant of certificate of identity to habitual offenders against whom an order of restriction has been made, and the circumstances in which they shall produce such certificates for inspection;(v)the working, management, control and supervision of settlements;(vi)the conditions and the manner of certifying privately managed settlements;(vii)the admission of habitual offenders to the settlement, their discharge therefrom and the procedure to be followed;(viii)the conditions and the circumstances under which the members of family of the habitual offenders may be permitted to stay with him the settlement;(ix)the discipline to which persons endeavouring to escape from any settlement or otherwise offending against the rules for the time being in force, shall be subject;(x)the summoning of assessors and payment of travelling and daily allowances to them;(xi)maintenance of the register for keeping a record of the orders of restriction;(xii)the manner of taking finger impressions; and(xiii)the matters which are to be and may be prescribed.
