Section 15(3) in The Bombay Habitual Offenders Act, 1959.
(3)Before giving any direction under sub-section (1) or sub-section (2) the State Government, the Court or the Magistrate, as the case may be, shall—(a)consult the officer prescribed on the capacity of the corrective settlements to receive the habitual offender,(b)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and(c)give a reasonable opportunity to the offender to show cause why such direction should not be given.
