Section 14 in The Andhra Pradesh Habitual Offenders Act, 1962
14. Power to direct habitual offenders to receive corrective training
(1)If the Government are satisfied from the report of the District Collector or otherwise that it is expedient with a view to the reformation of a registered offender and the prevention of crime that he should receive training of a corrective character for a substantial term, the Government may, by order in writing direct that the registered offender shall receive training of a corrective character for such period not exceeding the duration of his registration or re-registration as may be specified in the order.(2)Where a habitual offender who is not more than forty years of age,-(a)is convicted of any offence punishable with imprisonment or(b)is required in pursuance of Section 110 of the Code to execute a bond for his good behaviour.and the court is satisfied from the evidence in the case and other materials on record that it is expedient with a view to his reformation and prevention of crime that he should receive training of a corrective character for a substantial term, the court may, in lieu of sentencing him for offence or, as the case may be, requiring him to execute such bond, direct that he shall receive corrective training for such term of not less than two years and not exceeding five years as the court may determine.(3)Before giving any direction under sub. section (1) or subsection (2), the Government or the court, as the case may be, shall-(a)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and(b)give a reasonable opportunity to the offender to show cause why such direction shall not be given.(4)A habitual offender, in respect of whom a direction to receive corrective training is made, shall be placed in a corrective settlement for the term of his training and while in such settlement shall be treated in such manner as may be prescribed,
