Section 6 in Assam Ganja and Bhang Prohibition Act, 1958
6. Enhanced punishment.
- Whenever any person, having been convicted for an offence under clause, (a) or clause, (b) or clause, (c) of Section 3 is again convicted of an offence under any of the aforesaid clauses, the imprisonment with which he shall be punished shall be rigorous imprisonment for a term which may extend to four years.
