Section 15(c) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(c)in the case of fourth or subsequent conviction for an offence punishable under any of Section 60, Section 62, Section 63 or Section 65, a sentence of imprisonment for a term not less than seven years but which may extend to ten years and with fine which may extend to sixty thousand rupees, shall be passed.".
