Section 7(4) in Rajasthan Habitual Offenders Act, 1953
(4)Where a habitual offender who is not more than forty years of age,-(a)is convicted of an offence punishable with imprisonment, or(b)is required, in pursuance of section 110 of the Code of Criminal Procedure, 1898 [Central Act 5 of 1898] [Now see the section of Code of Criminal Procedure 1973 (2 of 1974)] to execute a bond for his good behaviour,and the court or 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 prevention of crime that he should receive training of a corrective character for a substantial time, 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 more than five years as the Court or the Magistrate may determine.
