Section 13 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
13. Substituted punishment for second offence under section 9
It shall be at the discretion of the Magistrate in the case of any persons, not being females, who shall be convicted of a second offence under section 9 of this Act, to substitute corporal punishment under the provisions of Act. No. VI of 1864 (an Act, to authorize the punishment of whipping in certain cases), or of any other law for the time being in force in that behalf for the penalties provided by this Act:Proviso:-Provided that such substituted punishment shall be awarded only in respect of the offence itself, and not as alternative penalty for non-payment of fine.
