(g)"Habitual" or "habitual criminal" means -(i)[ Any person convicted of an offence whose previous conviction or convictions under Chapter XII, XVI, XVII or XVIII of the Indian Penal Code taken by themselves or with the facts of the present case show that he habitually commits an offence or offences punishable under any or all of those chapters;] [P.G. letter No. 3518 (H. Jails), dated 28th January, 1929.](ii)Cancelled;(iii)any person committed to or detained in prison under Section 123 (read with Section 109 or Section 110) of the Code of Criminal Procedure;(iv)any person convicted of any of the offences specified in (i) above when it appears from the facts of the case even although no previous conviction has been proved that he is by habit a member of a gang of dacoits, or of thieves or a dealer in slaves or in stolen property;(v)any member of a criminal tribe, subject to the direction of the Local Government concerned;(vi)any person convicted of an offence and sentenced to imprisonment under the corresponding Sections 6 of the Indian Penal Code and the Code of Criminal Procedure as applied by order under the Indian (Foreign Jurisdiction) Order in Council 1902, or by the authority of any Prince or State in India;(vii)any person convicted by a court or tribunal acting outside India under the general or special authority of His Majesty, of an offence which would have rendered him liable to be classified as a habitual criminal if he had been convicted in a court established in British India.
