Section 11(2) in The Karnataka Habitual Offenders Act, 1961
(2)Before making any such order, the State Government shall take into consideration the following matters, namely:—(a)the nature of the offences of which the registered offender has been convicted and the circumstances in which the offences were committed;(b)whether the registered offender follows any lawful occupation and whether such occupation is conducive to honest and settled way of life and is not merely a pretence for the purpose of facilitating commission of offences;(c)the suitability of the area to which his movements are to be restricted; and(d)the manner in which the registered offender may earn his living within the restriction area and the adequacy of arrangements which are, or are likely to be, available therefor.
