Section 38A(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(2)If a person, having been convicted of an offence punishable under sub-section (1), is again guilty of an offence punishable under that sub-section, he 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 two years and shall also be liable to fine which shall not be less than ten thousand rupees.]["38AA Offences to be cognizable. [Renumbered by Act VI of 2005, Section 4. w.e.f 17-1-2005 for earlier amendment see Act IV of 1988, Section 3.]- Notwithstanding anything contained in any other law for the time being in force, the offences, under sections 38, 38-A and 38-AA of the Act shall be cognizable offences.]["38AAA Offence to be cognizable. [Section 38-AAA inserted Act VI of 2005, Section 4, (Section 6).]- Notwithstanding anything contained in any other law for the time being in force, the offences, under sections 38, 38-A and 38-AA of the Act shall be cognizable offences.]
