Section 5 in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013
5. Enhanced penalties.—
Whoever having already been convicted of an offence under this Act , shall be punishable for the second and for every subsequent offence, with imprisonment which shall not be less than five years but which may extend to ten years, and with fine which shall not be less than rupees one lakh but which may extend to rupees two lakh.
