Section 5(3) in Prevention of Corruption Act, 1947
(3)Whoever habitually commits :-(i)an offence punishable under section 162 or section 163 of the Indian Penal Code, or(ii)an offence punishable under section 165 A of the Indian Penal Code, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to seven years and shall also be liable to fine:Provided that the court may, for any special reasons recorded in writing, impose a sentence of imprisonment of less than one year.
