(2)Any person convicted of an offence punishable under Chapter XVI of the Indian Penal Code, or under the Prevention of Prostitution Act, 1923 or any law corresponding thereto or under the Immoral Traffic (Prevention) Act, 1956, whose previous conviction or convictions taken in conjunction with the facts of this case show that he habitually commits offences against persons or is habitually engaged in immoral trafficking in women or children.
