In this Act, unless the context otherwise requires,-(a)'Code' means the Code of Criminal Procedure, 1898;(b)'corrective settlement' means any place established, approved or certified as a corrective settlement under section 13;(c)'District Magistrate' means the Collector of the district;(d)`habitual offender' means a person who, during any continuous period of five years, whether before or after the commencement of this Act or partly before and partly after such commencement, has been sentenced on conviction on not less than three occasions since he attained the age of eighteen years to a substantive term of imprisonment for any one or more of the scheduled offences committed on different occasions and not so connected together as to form parts of the same transaction, such sentence not having been reversed in appeal or on revision:Provided that in computing the continuous period of five years referred to above any period spent in jail either under a sentence of imprisonment or under detention shall not be taken into account;(e)'prescribed' means prescribed by rules made under this Act;(f)`registered offender' means a habitual offender registered or re-registered under this Act;(g)'scheduled offence' means an offence specified in the Schedule or an offence analogous thereto;(h)'State' means the State of Kerala.
