124A. [ Imposition of minimum fine under certain circumstances. [Inserted by Act 47 of 1978, section 35 (w.e.f. 16.1.1979).]
(1)Whoever having been convicted of an offence under this Act commits an offence on a second or subsequent occasion within three years of the commission of a previous similar offence, no court shall, except for reasons to be stated in writing, impose on him a fine of less than one-fourth of the maximum amount of the fine impassable for such offence.(2)Nothing in sub-section (1) shall be construed as restricting the power of the court from awarding such imprisonment as it considers necessary in the circumstances of the case not exceeding the maximum specified in this Act in respect of that offence.]
