Section 2 in The Rajasthan Control Of Goondas Act, 1975
2. Definitions
In this Act, unless there is anything repugnant in the subject or context-(a)(i)"Government" and "State" means the Government an State of Rajasthan respectively.(ii)"Tribunal" means the tribunal appointed by the State Government.(iii)The "District Magistrate" includes an Additional District Magistrate specially empowered by the State Government in that behalf.(iv)The "district" means the territorial division constituting the district for the purpose of the Code of Criminal Procedure, 1973.(v)"Police Station" means the place declared by the State Government to be a Police Station and includes any local area specified by the State Government.(vi)"Officer-in-charge of the Police Station" means the Officer-in-charge of Police Station being not below the rank of Sub-Inspector.(vii)"Code" means the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).(b)"Goonda" means a person who :(i)either by himself or as a member or leader or gang, habitually commits, or attempts to commit, or abets the commission of, offences punishable under Chapter XVI, Chapter XVII or Chapter XXII of the Indian Penal Code, 1860 (Act XLV of 1860) or under sections 290 to 294 of the Indian Panel Code, 1860; or(ii)has been convicted under Suppression of a Immoral Traffic in Women and Girls Act, 1956 (Act No. 104 of 1956); or(iii)has been convicted not less than twice under the Rajasthan Excise Act, 1950 (Rajasthan Act No. 11 of 1950); or(iv)has been convicted not Less than twice under the Opium Act, 1878 (Central Act No. 1 of 1878); or(v)has been convicted not less than twice under Rajasthan Public Gambling Ordinance, 1949 (Rajasthan Ordinance No.48 of 1949); or(vi)has been found habitually passing indecent remarks to or teasing women or girls; or(vii)has been found habitual in intimidation of law-abiding people by acts of violence or by show of force; or(viii)is habituated to commit affray or breach of peace, riot, or who is habituated to make forcible collection of subscription or threatening people for illegal pecuniary gain for himself or for others, or who is habituated to cause alarm, danger, or harm to persons or property.EXPLANATION-The word 'habitual' or 'habituated' wherever used in relation to a person in this clause means a person, who during a period within six months immediately preceding the commencement of an action under section 3, has been found on not less than three occasions to have committed the offences or acts, as the case may be, referred to in sub-clauses (i), (vi), (vii) or (viii).
