Section 47 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
47. Building sheds outside Settlements prohibited. [Section 16(2)(m)].
- No Habitual Offender residing in an Agricultural Settlement, established under section 14, shall build any shed or structure in his premises except that provided by the Government for his residence and the Special Officer may order such shed or structure to be pulled down and recover the cost of doing so from the Habitual Offender concerned.
