50. Enhanced punishment after previous conviction.
- If any person, after having previously been convicted of an offence punishable under section 34, section 40 or section 41 or under similar provision in any enactment, rule or notification repealed by this Act, subsequently commits and is convicted of an offence punishable under any of those sections, he shall be liable to twice the punishment which might be imposed on first conviction under this Act. Provided that in the case of conviction for a second or subsequent offence under clause (a) or clauses (c) to (f) of section 34, section 40 or section 41, he shall be liable to a sentence of imprisonment for a term of not less than one month and with fine, and in the case of conviction for a second or subsequent offence under clause (b) of section 34 or section 41, a sentence of imprisonment for a term of not less than one year and with fine.
