Section 18(2) in Tamil Nadu Pawn Brokers Act, 1943
(2)Any person who after having been convicted of the offence for carrying on, or continuing to carry on the business of pawnbroker in contravention of the provisions of section 3, continues to commit the same offence in the same year, shall, in addition to the fine to which he is liable under sub-section (1), be punished with a further fine which may extend to [fifty rupees] [These words were substituted for the words 'ten rupees' by section 11 (2) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).] for each day after the previous date of conviction during which he continues so to offend.
