Section 4(2) in Bengal Suppression of Immoral Traffic Act, 1933
(2)Any person who, having been convicted of an offence punishable under sub-section (1) is convicted of a subsequent offence punishable under the said sub-section shall be punished with imprisonment of either description for a term which may extend to five years, or with fine, or with both, and may in addition be ordered by the Court convicting him to execute a bond for a sum proportionate to his means, with or without sureties to be of good behaviour for such period not exceeding three years as it thinks fit.
