Section 2 in The Orissa Restriction Of Habitual Offenders Act, 1952
2. Definitions
In this Act, unless there is anything repugnant in the subject or context(a)"habitual offender" means a person who has been sentenced to substantive terms of imprisonment whether before or after the commencement of the Acti. for one or the other of the offences in Schedule I on two occasions;ii. for one or the other of the offences in Schedule II on three occasions;iii. for one of the offences in Schedule I and one of the offences in Schedule II on two occasions;Explanation - Any order made requiring a person to give security for good behaviour with reference to Section 110 of the Code of Criminal Procedure, 1898 (V of 1898), shall amount to the passing of a sentence of substantive imprisonment for one or other of the offences under the Indian Penal Code, 1860 (XLV of 1860), as specified in Schedule II within the meaning of this clause;(b)"notified offender" means a habitual offender in respect of whom a notification has been issued under Section 3 and is in force;(c)"prescribed" means prescribed by rules made under this Act;(d)"settlement" means a settlement established or deemed to have been established under Section 7.
