42. Enhanced punishment after previous conviction.
- If any person after having been previously convicted of an offence punishable under [xxx] [Omitted by Act 1 of 1970 w.e.f. 23-12-1969] section 38 or under the corresponding provisions of any enactment repealed by this Act, subsequently commits and is convicted of an offence punishable under [the said section] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969], he shall be liable to twice the punishment which might be imposed on a first conviction under this Act:Provided that nothing in this section shall prevent any offence which might otherwise have been tried summarily under [Chapter XXI of the Code Of Criminal Procedure, 1973] [Substituted by Act 32 of 1982 w.e.f. 4.9.1982], from being so tried.
