Section 2 in Madras Restriction of Habitual Offenders Act, 1948
2. Definitions.
- (3) In this Act, unless there is anything repugnant in the subject or context.(4)"habitual offender" means a person who, before or after the commencement of this Act, has been sentenced to a substantive term of imprisonment, such sentence not having been set aside in appeal or revision, on not less than three occasions, for one or another of the offences under the Indian Penal Code set forth in the Schedule, each of the subsequent sentences having been passed in respect of an offence committed after the passing of the sentence on the previous occasion;Explanation: The passing of an order requiring a person to give security for good behaviour with reference to Section 110 of the Code of Criminal Procedure, 1898, shall be deemed to amount to the passing of a sentence of substantive imprisonment within the meaning of this clause.(5)"notification" means a notification published in the Gazette of India;(6)"notified offender" means a habitual offender in respect of whom a notification has been issued under Section 3 and is in force;(7)"prescribed" means prescribed by rules made under this Act;(8)"settlement" means a settlement established or deemed to be established under Section 8.Notification of Offenders and Restrictions of their Movement
