Section 51 in The Tamil Nadu District Police Act, 1859
51. Proviso.—
Liability to prosecution for higher penalties— Nothing contained in this Act shall be construed to prevent any person from being prosecuted for any offence made punishable on conviction by this Act, or to prevent any person from being liable under any other law, Regulation or Act to any other or higher penalty or punishment than is provided for such offence by this Act:Provided always that no person shall be punished twice for the same offence.
