Section 2(c) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(c)"Goonda" means a person -(i)who either by himself or as a member or leader of a gang habitually commits or attempts to commit or abets the commission of an offence under section 294 or under Chapter XVI, Chapter XVII or Chapter XXII of the Indian Penal Code, 1860, or is so desperate and dangerous as to render his being at large in a particular area hazardous or nuisance to the community; or(ii)who having once been convicted of an offence under one or more of the following Acts is against convicted under :-
