Section 14B in Kerala Toddy Workers' Welfare Fund Act, 1969
14B. [ Enhanced punishment for second or subsequent offence. [Inserted by Act No. 31 of 1978.]
- Whoever, having been convicted by a court of an offence punishable under this Act, commits the same offence against shall be punishable for every such subsequence offence with imprisonment for a term which may extend to one year but which shall not be less than three months and the with fine which may extend to four thousand rupees.]
