14. Power to direct habitual offenders to receive corrective training
(1)Where the Government are satisfied from the report of the District Magistrate or otherwise that it is expedient with a view to the reformation of a registered offender and the prevention of crime that the registered offender should receive training of a corrective character for a substantial period, 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.(2)Where a habitual offender, who is not more than forty years of age,-(a)is convicted of any scheduled offence, or(b)is required in pursuance of section 110 of the Code to execute a bond for his good behaviour,and the court or the Magistrate is satisfied from the evidence in the case and other materials on record that it is expedient with a view to his reformation and the prevention of crime that he should receive training of a corrective character for a substantial period, the court or the Magistrate may, in lieu of sentencing him for such offence or, as the case may be, requiring him to execute such bond, direct that he shall receive corrective training for such term of not less than two and not more than five years as the court or the Magistrate may determine.(3)Before giving any direction under sub-section (1) or sub-section (2) the 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 why such direction should not be given.(4)A habitual offender, in respect of whom a direction to receive corrective training has been made, shall be placed in a corrective settlement for the term of his training and while in such settlement shall be treated in such manner as may be pre scribed.
