Section 16(1) in Madras Restriction of Habitual Offenders Act, 1948
(1)In respect of every person who stood registered under the Criminal Tribe. Act, 1924 (hereinafter in this section referred to as the said Act) at the commencement of this Act and who, within a period of five years immediately preceding such commencement, hid been either ordered to give security for good behaviour with reference to Section 110 of the Code of Criminal Procedure, 1898, or convicted of an offence under Section 24 of the said Act or of a non-bailable offence under any other law, a notification shall be deemed to have been issued under Section 3, sub-section (1), of this Act, declaring him to be subject to all the provisions of this Act; and this Act shall apply to every such person accordingly.
