Section 14 in Nagaland Habitual Offenders Act, 1967
14. Power to direct habitual offender to receive corrective training.
(1)Where the State Government is satisfied from the report of the Deputy Commissioner or otherwise that it is expedient with a view to the reformation of a registered offender and the prevention of crime that the registered offender should receive training of a corrective character for a substantial time, the State Government may by order in writing direct that the registered offender shall receive training of corrective character for such period not exceeding the duration of his registration or re-registration as maybe specified in the order.(2)Where a habitual offender who is not more than forty years of age-(a)is convicted of any offence punishable with imprisonment, or(b)is required in pursuance of Section 10 of the Code of Criminal Procedure, 1898 to execute a bond for his good behaviour, and the court or the Magistrate is satisfied from the evidence in the case and other materials or record that it is expedient with a view to his reformation and prevention of crime that he should receive training of corrective character for substantial time, the court or Magistrate may, in the lieu of sentencing him for such offence or, as the case may be, requiring him to execut such bond direct that he shall receiver corrective training for such term of not less than two or not more than five years as the court of the Magistrate may determine.(3)Before giving any direction under sub-Section (1) or sub-Section (2) the State Government or the court or the Magistrate, as the case may be, shall-(a)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and(b)give a reasonable opportunity to the offender to show cause why such direction should not be given.(4)A habitual offender in respect of whom a direction to receive corrective training has been made shall be placed in a corrective settlement for the term of his training and while in such settlement shall be treated in such manner as may be prescribed.
