Section 5(b) in The Telegraph Wires (Unlawful Possession) Act, 1950
(b)for the second or a subsequent offence, with imprisonment for a term which may extend to five years and also with fine and in the absence of special and adequate reasons [to be recorded in the judgment of the Court, the term of such imprisonment] [Substituted by Act 44 of 1975, Section 3, for "to be mentioned in the judgment of the Court, such imprisonment" (w.e.f. 7.8.1975).] shall not be less than two years and such fine shall not be less than two thousand rupees:
