(c)that such person-(i)is so desperate and dangerous as to render his being at large in Delhi or in any part thereof hazardous to the community; or(ii)has been found habitually intimidating other persons by acts of violence or by show of force; or(iii)habitually commits affray or breach of peace or riot, or habitually makes forcible collection of subscription or threatens people for illegal pecuniary gain for himself or for others; or(iv)has been habitually passing indecent remarks on women and girls, or teasing them by overtures;
