Section 5(6) in Himachal Pradesh Prevention of Beggary Act, 1979
(6)In the event of a second or subsequent conviction of an offence under this section a person shall be punishable with rigorous 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 sub-section, for special and adequate reasons to be mentioned in the judgment of the court a sentence of less than three months imprisonment may be passed.
