Section 6(2) in Madras Restriction of Habitual Offenders Act, 1948
(2)Before making any such declaration, the Commissioner shall consider:(i)the nature of the offences, if any, of which the offender has been convicted and the circumstances in which they were committed;(ii)whether the offender follows any lawful occupation, and whether such occupation is a real one or merely a pretence for facilitating the commission of offences;(iii)the suitability of the area to which his movements are to be restricted;(iv)the manner in which it is proposed that he should earn his living in such area, and the adequacy of the arrangements there for.
