Section 56(2) in The Foreign Exchange Regulation Act, 1973
(2)If any person 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, he shall be punishable for the second and for every subsequent offence with imprisonment for a term which shall not be less than six months but which may extend to seven years and with fine:Provided that the Court may, for any adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than six months.
