Section 15 in The West Bengal Gambling and Prize Competitions Act, 1957
15. Penalty for subsequent offence.
- Whoever, having been convicted of an offence punishable under this chapter, shall be guilty of any such offence, shall be subject, for every such subsequent offence, to double the amount of punishment with which he would otherwise have [provided that he shall not be punishable in any case with rigorous imprisonment for a term exceeding three years and with fine exceeding four thousand rupees] [Words Substituted for the words 'provided that he shall not be punishable in any case with fine exceeding one thousand rupees or with imprisonment for a term exceeding one year or with both' by W.B. Act 44 of 1978.].
