Section 65 in The Bihar and Orissa Excise Act, 1915
65. Enhanced punishment after previous conviction.
- If any person, after having previously been convicted of an offence punishable under Section 47, [Section 48-A,Section 49,Section 52] [Substituted by Orissa Act 2 of 1999.] Section 55, or Section 56, or under similar provisions in the [Bengal Excise Act, V of 1909,] [Printed in the Bengal Code, Volume III, 1913; 15 Edn. Page 625.] or in any previous enactment repealed thereby, subsequently commits and is convicted of an offence punishable under any of those Sections, he shall be liable to twice the punishment which might be imposed on a first conviction under this Act:Provided that nothing in this Section shall prevent any offence which might otherwise have been tried summarily under Chapter XXII of the Code of Criminal Procedure, V of 1898, from being so tried.
