Section 11(2) in Nagaland Habitual Offenders Act, 1967
(2)Before making any such order the State Government shall take into consideration the following matters, namely :(a)the nature of the offences of which the registered offender has been convicted and the circumstances in which the offences were committed ;(b)whether the registered offender follows any lawful occupation and whether such occupation is conducive to honest and settled way of the life and is not merely a pretence for the purpose of facilitating commission of offences;(c)the suitability of the area to which his movements are to be restricted ; and(d)the manner in which he registered offender may earn his living within the restriction area and the adequacy or arrangements which are or likely to be available therefor.
