Section 2(e) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
(e)"Goonda" means a person who,—(i)either by himself or as a member or leader of a gang, habitually commits or attempts to commit or abets the commission of, offences punishable under section 294, Chapter XVI, Chapter XVII, or Chapter XXII of the Indian Penal Code, 1860; or(ii)having once been convicted of an offence under one or more of the following Acts is again convicted under—
