Section 2 in The Goa, Daman and Diu Habitual Offenders Act, 1976
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Code” means the Code of Criminal Procedure, 1973;(b)“corrective settlement” means any place established, approved or certified as a corrective settlement under section 14;(c)“district” means the area declared as a district under the provisions of section 3 of the Goa, Daman and Diu Land Revenue Code, 1968;(d)“District Magistrate” means, in relation to the District of Goa, the District Magistrate of Goa, or, in relation to the District of Daman or Diu, any officer empowered in this behalf by the Government, by notification in the Official Gazette, to exercise the powers of a District Magistrate under this Act;(e)“Government” means the Government of the Union territory of Goa, Daman and Diu;(f)“habitual offender” means any person who, since his attaining the age of eighteen years, has during any consecutive period (whether before or after the commencement of this Act, or partly before and partly after such commencement) of five years, been sentenced on conviction, on not less than three occasions, to a substantive term of imprisonment for one or more of the scheduled offences committed on separate occasions, being offences which are not connected together as to form parts of the same transaction and such sentence has not been reversed in appeal or revision.Explanation.— In computing the consecutive period of five years aforesaid, any period spent in jail either under a sentence of imprisonment or under detention shall not be taken into account,(g)“prescribed” means prescribed by rules made under this Act;(h)“registered offender” means a habitual offender registered or re-registered under this Act;(i)“scheduled offence” means an offence specified in the Schedule or an offence analogous thereto;(j)“Superintendent of Police” means any officer appointed by the Government, by notification in the Official Gazette, to perform the duties of a Superintendent of Police under this Act.
