Section 396(1) in Criminal Courts - Rules and Orders
(1)Badak, (2) [Banjara] [Note. - Members of the Banjara tribe who have settled down to cultivation should not, as a matter of course, be classed as habitual criminals.], (3) Baori, (4) Barwar, (5) Beria, (6) Bhampta, (7) Chhapparband, (8) Chita Pardhi, (9) Dakhani Kanjar, (10) Dom, (11) Gopal, (12) Harni, (13) Irani, (14) Kailkari, (15) Kanjar (Kabutri Nut), (16) Kolhatee, (17) Mang Garodi, (18) Marwari Baori (Baghri), (19) Mina, (20) Nut (Muslim), (21) Pasi, (22) Sanchaloo Waddar, (23) Sansi, (24) Sonaria, (25) Takankar;(e)any person convicted of an offence and sentenced to imprisonment under the corresponding sections 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;(f)any person convicted of an offence by a Court or Tribunal acting outside India, under the general or special authority of His Majesty, which would have rendered him liable to be classified as a habitual criminal, if he had been convicted in a Court established in India.Explanation. - For the purposes of this definition the word "conviction" shall include an order made under Section 118 read with Section 110 of the Code.
