Section 2 in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1982
2. Amendment of section 292-A, Central Act XLV of 1860.
- In section 292-A of the Indian Penal Code (Central Act XLV of 1860),-(i)for the words "shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both", the following shall be substituted, namely:-"shall be punished on first conviction with imprisonment of either description for a term which may extend to two years, or with fine, or with both, and, in the event of a second or subsequent conviction, with imprisonment of either description for a term which may extend to five years, and also with fine";(ii)in the proviso, after the words "and not more than two years", shall be omitted.
