Section 9 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
9. Penalty for continuing to commit an offence after having been warned to desist.
- Any person continuing to commit any of the offences mentioned in section 6 and 7, supra after he has been warned by any authority to desist, shall, in addition to the punishment awardable on first conviction, be liable to be punished with a fine which may extend to Rs. 10, for each and every day succeeding that on which he was so warned.[10. Enhanced punishment awardable on second conviction, etc. - (a) Any person convicted more than once under section 6 shall be punishable with imprisonment of either description for a period which may extend to six months or with fine which shall not be less than rupees twenty-five but which may extend to five hundred rupees or with both.(b)Any person convicted more than once of any of the offences mentioned in section 7 shall be punishable with imprisonment of description which may extend to four months or with fine which shall not be less than rupees twenty-five or both.]
