Section 14(1) in The Andhra Pradesh Habitual Offenders Act, 1962
(1)If the Government are satisfied from the report of the District Collector or otherwise that it is expedient with a view to the reformation of a registered offender and the prevention of crime that he should receive training of a corrective character for a substantial term, the Government may, by order in writing direct that the registered offender shall receive training of a corrective character for such period not exceeding the duration of his registration or re-registration as may be specified in the order.
