Section 55(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(c)any person who is by repute an habitual robber, house-breaker or thief, or an habitual receiver of stolen property knowing it to be stolen, or who by repute habitually commits extortion or in order to the committing of extortion habitually puts of attempts to put persons in fear for injury.
