(5)If any person who has been convicted of any offence punishable under this Act is again guilty of an offence involving contravention of the same provision, he shall be punishable on a subsequent conviction with imprisonment for a term [which shall not be less than one month but which may extend to six months and ] [Substituted by Act 38 of 1982, Section 11, for " which may extend to three months or with fine which may extend to one thousand rupees or with both" (w.e.f. 15.10.1982). ][with fine which shall not be less than one thousand five hundred rupees but which may extend to seven thousand five hundred rupees] [Substituted by Act 41 of 2005, Section 9, for " which shall not be less than five hundred rupees but which may extend to three thousand rupees" (w.e.f. 9.11.2005). ]:Provided that for the purpose of this sub-section, no cognizance shall be taken of any conviction made more than two years before the date on which the commission of the offence which is being punished came to the knowledge of the Inspector.
