Section 17 in The Bombay Habitual Offenders Act, 1959.
17. Penalty for failure to comply with certain provisions of the Act.
A habitual offender who without lawful excuse, the burden of proving which shall lie upon him,—(a)fails to appear in compliance with a notice issued under section 4, or(b)intentionally omits to furnish any information required under that section or furnishes as true any information which he knows, or has reason to believe, to be false or does not believe to be true, or(c)refuses to allow his finger and palm impressions, foot-prints and photographs to be taken by any person acting under an order passed under section 6, or(d)fails to comply with the provisions of sub-section (1) of section 7 or with an order of the District Magistrate under sub-section (2) thereof or with an order under section 11,may be arrested without warrant and shall be punished—(i)on first conviction, with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees, or with both, and(ii)on a second or subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees, or with both;Provided that, if the court, after taking into consideration the offender’s age and physical and mental condition and his suitability for receiving training of a corrective character in a corrective settlement, is satisfied that it is expedient with a view to his reformation and the prevention of crime, that he should receive training of a corrective character for a substantial period the court may, in lieu of sentencing the offender to any punishment under this section, direct, after giving him an opportunity of showing cause (and after consulting the officer prescribed on the capacity of the corrective settlements to receive him) that he shall receive corrective training in a corrective settlement for such term not exceeding three years, as it may determine.
