Section 14(3) in The Andhra Pradesh Habitual Offenders Act, 1962
(3)Before giving any direction under sub. section (1) or subsection (2), the Government or the court, 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 shall not be given.
