Section 2(f) in The West Bengal Correctional Services Act, 1992
(f)“habitual offender” means a prisoner who having been convicted for an offence of theft, robbery, dacoity, kidnapping, abduction, extortion or misappropriation of public money or property or for an offence punishable under the Bengal Excise Act, 1909 (Ben. Act 5 of 1909), or the Central Excises and Salt Act, 1944 (1 of 1944), or the Bengal Suppression of Immoral Traffic Act, 1933 (Ben. Act 6 of 1933), or on a charge of adulteration of food or medicine or carrying trade in illicit transport of goods or illicit sale of contraband goods, is again convicted on a charge of any of the aforesaid offences;
