Section 15(2) in Bihar Preservation and Improvement of Animals Act, 1955
(2)If any person having been convicted of any offence punishable under any of the clauses or sub-section (1) is again guilty of any offence punishable under that clause or is guilty of any offence punishable under any of the other clauses, he shall be punished for every such subsequent offence with fine which may extend to fifty rupees.
