A person shall not be entered in Register No. 10 unless one or more of the following facts are satisfactorily proved against him :-(a)that he is in the habit of committing cognisable offences :(b)[ that there is apprehension of commission of offences on his part if there is no check on his movements and he is not subjected to surveillance] [Clause (b) substituted by C. O No. 536-C of 1947 (G. G. 5th Bhadon, 2004).] ;(c)that he has no ostensible means of subsistence and is released on security for good behaviour.Explanation. - A person who is proved to have been previously convicted thrice of cognisable offences shall be understood to be taken as "habitual offender".
