Section 2(b) in The Rajasthan Control Of Goondas Act, 1975
(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.
