Section 18(1) in The Punjab Cattle Fairs (Regulation) Act, 1967
(1)Any person who contravenes the provisions of sub-section (2) of section 3 shall-(a)for the first offence, be punishable with imprisonment which may extend to [three years or with fine which may extend to five thousand rupees] [ Substituted by ibid.] or with both; and(b)for a second or subsequent offence, be punishable with imprisonment which may extend to [five years or with fine which may extend to ten thousand rupees] [ Substituted by ibid.] or with both;Provided that in the case second or subsequent offence, in the absence of special and adequate reasons to be mentioned in the judgment of the court such imprisonment shall not be less than [two years and such fine shall not be less than five thousand rupees] [ Substituted by Punjab Act 16 of 1973.].
