Section 7(5) in Rajasthan Habitual Offenders Act, 1953
(5)Before giving any direction under sub-section (3) or sub-section (4) the State Government or the Court or the Magistrate, as the case may be, shall-(a)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and(b)give a reasonable opportunity to the offender to show cause why such direction should not be made.
