Section 4(2) in Himachal Pradesh Prevention of Beggary Act, 1979
(2)In the event of a second or subsequent conviction of an offence under this section a person shall be punishable with imprisonment for a term of not less than three months and with fine which may extend to two thousand rupees:Provided that in the case of conviction for an offence under this subsection, for special and adequate reasons to be mentioned in the judgement of the court, a sentence of less than three months' imprisonment may be passed.
