Section 2(i) in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1984
(i)for the words "shall be punished on first conviction with imprisonment of either description for a term which may extend to two years, or with fine, or with both, and, in the event of a second or subsequent conviction, with imprisonment of either description for a term which may extend to five years, and also with fine", the words "shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both" shall be substituted;
