Section 11(2) in The Bombay Habitual Offenders Act, 1959.
(2)Before making any such order the State Government shall take into consideration the following matters, that is to say,—(a)the nature of the offences of which the registered offender has been convicted, and the circumstances in which the offences were committed;(b)whether the registered offender follows any lawful occupation, and whether such occupation is conducive to an honest and settled way of life and is not merely a pretence for the purpose of facilitating the commission of crime;(c)the suitability of the area to which his movements are to be restricted; and(d)the manner in which the registered offender may earn his living within the restriction area, and the adequacy of arrangements, which are or are likely to be, available therefor.
