Section 2 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
2. Definitions.-
In this Act unless there is anything repugnant in the subject or context,-(1)"Code" means the Code of Criminal Procedure, 1898;(2)"Order of Restriction" means an order made under this Act requiring a person not below the age of 18,-(a)to restrict his movements to any area specified in the order; or(b)to report himself at the times and at the places and in the manner specified in the order; or(c)to do both;(3)"Order of settlement" means an order made under section 17 or 18 placing a person in a settlement established under the said sections;(4)"Habitual criminal" means a person who before or after the commencement of this Act has been sentenced to a substantive term of imprisonment, such sentence not having been set aside in appeal or revision, on not less than three occasions for one or another of the offences under the Indian Penal Code set forth in the schedule, each of the subsequent sentences having been passed in respect of an offence committed after the passing of the sentence on the previous occasion;Explanation: The passing of an order requiring a person to give security for good behavior with reference to section 110 of the Code of Criminal Procedure, 1898, shall be deemed to amount to the passing of a sentence of substantive imprisonment within the meaning of this clause.(5)"Prescribed" means prescribed by rules made under this Act;(6)"Government" means Government of the State of Madhya Bharat;(7)Words and expressions used but not defined in the Act shall have the meanings assigned to them in the Code;
