Section 14(3) in The Karnataka Habitual Offenders Act, 1961
(3)Before giving any direction under sub-section (1) or sub-section (2), the State Government or the Court or the Magistrate, as the case may be, shall,-(a)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement; and(b)give a reasonable opportunity to the offender to show cause as to why such directions should not be given.
