Section 30A in The U.P. Entertainments and Betting Tax Act, 1979
30A. [ Enhanced penalty after previous conviction [Inserted by U.P. Act No. 29 of 1985 (w.e.f. 01.11.1985).]
. - Whoever having been convicted of an offence punishable under Section 24, or sub-section (1) of Section 25 or clause (a) of sub-section (1) of Section 26, or Section 27, or Section 29 [or Section 29A] or Section 30 is again found guilty of an offence punishable under the same provision, shall be subject for every such subsequent offence, to a fine which may extend to one and half times of the amount of fine provided in such provision, besides the sentence of imprisonment if any, provided in such provision.]
