Section 19(1) in The Bombay Habitual Offenders Act, 1959.
(1)Whoever, being a person in respect of whom a direction has been made under section 11 or section 15, and having been convicted of any of the scheduled offences falling under Part-I of the Schedule, is convicted of the same or of any other scheduled offence talling in that Part shall, on conviction, be punished with imprisonment for life or with imprisonment for a term which may extend to ten years.
