Section 2 in The Karnataka Habitual Offenders Act, 1961
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Code” means the Code of Criminal Procedure, 1898;(b)“corrective settlement” means any place established, approved or certified as a corrective settlement under section 13;(c)“District” means the territorial division constituting a district for the purpose of the Code and includes the City of Bangalore;(d)“District Magistrate” means the Deputy Commissioner of the District;(e)“habitual offender” means a person who, during any continuous period of five years, whether before or after the commencement of this Act, or partly before and partly after such commencement, has been sentenced on conviction on not less than three occasions, since he attained the age of eighteen years, to a substantive term of imprisonment, for any one or more of the scheduled offences, committed on different occasions and not so connected together as to form part of the same transaction, such sentence not having been reversed in appeal or on revision:Provided that in computing the continuous period of five years referred to above, any period spent in jail either under sentence of imprisonment or under detention shall not be taken into account;(f)“notification” means a notification published in the Official Gazette;(g)“prescribed” means prescribed by rules made under this Act;(h)“registered offender” means a habitual offender whose name and other particulars are entered in a Register made under a direction issued under section 3 or who is re-registered under section 9;(i)“scheduled offence” means an offence specified in Schedule A or an offence analogous thereto;(j)“Superintendent of Police” means the Superintendent of Police having jurisdiction over the area.
