(3)A Court shall, unless for special reasons to be recorded in writing it thinks fit to order otherwise, order the disqualification of a person(a)who having been convicted of an offence punishable under section 184 is again convicted of an offence punishable under that section,(b)who is convicted of an offence punishable under section 189, or(c)who is convicted of an offence punishable under section 192:Provided that the period of disqualification shall not exceed, in the case referred to in clause (a), five years, or, in the case referred to in clause (b), two years or, in the case referred to in clause (c), one year.
