(1)The case of each habitual offender shall be studied with reference to the following factors during the quarantine period: -(a)Repetition in crime resulting in gain and against property.(b)Repetition in crime of aggression against person.(b)Involvement in vices like alcoholism, drug addiction, gambling and the like.(d)Involvement in, or repetition of, organised crime, traffic in drugs, narcotics, liquor and women, brothels, commercialised and organised gambling, illicit distillation, distribution and sale of liquor or of prohibited tinctures; organised underworld vulgar recreation, organised cheating, fraud, black marketing, swindling, gangsterism and the like.(e)Repetition of anti-social activities connected with occupations, professions and service, black marketing, corruption, illegal trade practices and the like.(f)Repetition and continuation in crime owing to situational and environmental pressures.(g)Repetition of crime owing to mental and emotional factors (criminal psychopathy, criminal psychoneurotic symptom, sex offences and the like).(h)Symptoms of professional criminality.(i)Skills, techniques and levels of criminal operations.(j)Specialization in certain criminal activities.(k)Connection with agencies of moral risk, like gambling dens, drinking places, brothels, shops dealing in stolen property and the like.(l)Extent of repetition or continuity in crime.(m)Age on initial and subsequent conviction.(n)Gaps in between convictions.(o)Previous stay in a correctional institution.(p)The manner and mode in which the offences are committed.(q)Prisoner's criminal connections.(r)Prisoner's attitude towards crime.(s)Place of criminal activity in the total employment and scheme of life of the prisoner.
