Section 15 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
15. Amendment of Section 69.
- The first proviso clause in Section 69 of the principal Act shall be substituted, namely-"Provided that -(a)in the case of second or third conviction for any offence under sub-section (1) of Section 60, Section 63 or Section 65, a sentence of imprisonment for a term not less than one year but which may extend to five years, and with fine which may extend to thirty thousand rupees, shall be passed;(b)in the case of second or third conviction for any offence under sub-section (2) of Section 60 or Section 62, a sentence of imprisonment for a term not less than two years but which may extend to five years, and with fine which may extend to five years, and with fine which may extend to sixty thousand rupees, shall be passed;(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.".
