Section 277(2) in The General Rules (Criminal), 1977
(2)professional.The non-professional habitual sub-category will consist of those prisoners who lapse into crime owing to their surroundings or some physical or mental defect and who are not first offenders. In the other sub-category shall be included all other habitual prisoners for instance-(i)those who are men with an object, sound in mind and mostly sound in body, often highly skilled, who deliberately and with their eyes open prefer a life of crime, and know the tricks and manoeuvres necessary for that life; and(ii)those who take to a criminal life on account of hereditary factors. The fact that such a prisoner is a first offender should not be taken into account because he is a criminal by habit.
