Section 46 in The U.P. Habitual Offenders' Restriction Rules, 1957
46.
Every habitual offender shall, on his admission to the settlement, be placed under apprenticeship in some trade, which is being taught or followed in the settlement :Provided that such apprenticeship may not be considered necessary by the Manager in the case of a person who is already acquainted with a trade being taught or followed in the settlement or which though not taught or followed in the settlement can earn him an honest living in or outside the settlement :Provided further that the Manager may order such apprenticeship for such dependants of a habitual offender as he considers worthy of the same.
