Section 401(c) in Criminal Courts - Rules and Orders
(c)he has not been convicted of-(i)an offence involving elements of cruelty, moral degradation or personal greed;(ii)serious or pre-meditated violence;(iii)a serious offence against property;(iv)an offence relating to the possession of explosives, fire-arms or other dangerous weapons, with the object of committing an offence, or of enabling an offence to be committed;(v)abetment or incitement of offences falling within the above sub-clauses.
