Section 17(2) in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005
(2)If any person is again convicted of the same offence under sub-section (1), then he shall be punishable for the second and every subsequent offence with imprisonment for a term which shall not be less than one year but which may extend to seven years and shall also be liable to fine.
