Section 33J(b) in The Drugs And Cosmetics Act, 1940
(b)under clause (b) of sub-section (1) of section 33-I is again convicted of an offence under that clause, shall be punishable with imprisonment for a term which shall not be less than two years but which may extend to six years and with fine which shall not be less than one lakh rupees or three times the value of the drugs confiscated, whichever is more:
