Section 56(3) in The Foreign Exchange Regulation Act, 1973
(3)Where a person having been convicted of an offence under this Act not being an offence under section 13 or clause (a) of sub-section (1) of [section 18 or section 18-A ] [ Substituted by Act 29 of 1993, Section 28, for " section 18" (w.e.f. 8.1.1993).]or clause (a) of sub-section (1) of section 19 or sub-section (2) of section 44 or section 57 or section 58 is again convicted of an offence under this Act not being an offence under section 13 or clause (a) of sub-section (1) of [section 18 or section 18-A] [ Substituted by Act 29 of 1993, Section 28, for " section 18" (w.e.f. 8.1.1993).] or clause (a) of sub-section (1) of section 19 or sub-section (2) of section 44 or section 57 or section 58, the Court by which such person is convicted may, in addition to any sentence which may be imposed on him under this section, by order, direct that, that person shall not carry on such business as the Court may specify, being a business which is likely to facilitate the commission of such offence, for such period not exceeding three years, as may be specified by the Court in the order.
