Section 2 in Telangana Habitual Offenders Act, 1962
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Code' means [the Code of Criminal Procedure, 1898 (Central Act 5 of 1898)] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).];(b)'corrective settlement' means any place established, approved or certified as a corrective settlement under section 13;(c)'District Collector' means the chief local officer in charge of the revenue administration of a district but in relation to the cities of Hyderabad and Secunderabad, the Commissioner of Police;(d)'Government' means the State Government;(e)'habitual offender' means a person who, during any continuous period of five years, whether, before or after the commencement of this Act or partly before and partly after such commencement, has been sentenced on conviction on not less than three occasions after he attained the age of eighteen years to a substantive term of imprisonment for anyone or more of the scheduled offences committed on different occasions and not so connected together as to form parts of the same transaction, such sentence not having been reversed in appeal or on revision:Provided that in computing the continuous period of five years referred to above, any period spent in jail either under a sentence of imprisonment or under detention shall not be taken into account.Explanation. - An order requiring a person to give security for good behaviour with reference to [section 110] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] of the Code shall be deemed to amount to a sentence of substantive imprisonment within the meaning of this clause;(f)'prescribed' means prescribed by rules made under this Act;(g)'registered offender' means a habitual offender registered or re-registered under this Act;(h)'scheduled offence' means an offence specified in the Schedule or an offence analogous thereto;(i)'State' means the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(j)'Superintendent of Police' means the District Superintendent of Police in the district concerned and in relation to the cities of Hyderabad and Secunderabad any officer appointed by the Government to perform the duties, of a Superintendent of Police under this Act.
