Section 251A(13) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(13)In a case where a previous conviction is charged under the provisions of section 221, sub-section (7), and the accused does not admit that he has been previously convicted as alleged in the charge, the Magistrate may, after he has convicted the said accused under sub-section (5) or sub-section (12), take evidence in respect of the alleged previous conviction and shall record a finding thereon.]
