Section 23 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
23. Enhanced punishment for certain offences by persons against whom order of restriction or order of settlement has been made after previous conviction.-
(1)Whoever, being a person against whom an order of restriction or an order of settlement has been made and having been convicted of any of the offences under the Indian Penal Code specified in the Schedule, is convicted of the same or of any other offence specified in the Schedule shall, on conviction be punishable with transportation for life, or with imprisonment of either description for a term which may extend to ten years.(2)Nothing in this section shall affect the liability of such person to any further or other punishment to which he may be liable under the Indian Penal Code or any other Law.
