Section 110(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(e)habitually commits, or attempts to commit, or abets the commission of, offences involving a breach of the peace, or(ee)[ habitually commits, or attempts to commit, or abets the commission of- [Clause (ee) inserted by Act XXXVII of 1978, Section 17.](i)any offence under one or more of the following Acts, namely-
