Section 14(2) in Arunachal Pradesh Water Supply Act, 2015
(2)if a person, having been already convicted of an offence punishable under sub- section (1) is found guilty of an offence under the said sub- section, shall be punishable for the second or subsequent offence for a term of imprisonment which shall not be less than six months but which may extend to three years and shall also be liable to fine which shall not be less than rupees ten thousand which may extend to thirty thousand.
