Section 5(2) in The Orissa Restriction Of Habitual Offenders Act, 1952
(2)Before making any such declaration, the State Government shall considerÂi. the nature of the offences, if any, of which the offender has been convicted and the circumstances under which they were committed;ii. whether the offender employee himself in any lawful occupation and whether such occupation is a real one or merely a pretence for facilitating the commission of offences;iii. the suitability of the area to which his movements are to be restricted; andiv. the manner in which it is proposed that he should earn his living in such area and the adequacy of the arrangements therefore.
