Section 6 in The Assam Liquor Prohibition Act, 1952
6. Enhanced punishment.
- Whenever any person, having been convicted of an offence under sub-section (1) or sub-section (2) of Section 3, is again convicted of an offence under either of the aforesaid sub-sections, the imprisonment with which he shall be punished shall be rigorous imprisonment for a term which may extend to four years but not less than six months :Provided that a person, who is under 21 years of age and against whom no previous conviction is proved, may be awarded a sentence of less than six months for reasons to be recorded in the judgement that in consideration of the age, character and antecedents of the person concerned, a lesser sentence has been awarded.
