Section 14(2) in The Andhra Pradesh Habitual Offenders Act, 1962
(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 110 of the Code to execute a bond for his good behaviour.and the court is satisfied from the evidence in the case and other materials on record that it is expedient with a view to his reformation and prevention of crime that he should receive training of a corrective character for a substantial term, the court may, in lieu of sentencing him for offence or, as the case may be, requiring him to execute such bond, direct that he shall receive corrective training for such term of not less than two years and not exceeding five years as the court may determine.
