Section 31(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(2)Where the person referred to in sub-section (1) is liable to be punished with a minimum term of imprisonment and to a minimum amount of fine, the minimum punishment for such person shall be one and one-half times of the minimum term of imprisonment and one and one-half times of the minimum amount of fine:Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding the fine for which a person is liable.
