Section 15(b) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(b)in the case of second or third conviction for any offence under sub-section (2) of Section 60 or Section 62, a sentence of imprisonment for a term not less than two years but which may extend to five years, and with fine which may extend to five years, and with fine which may extend to sixty thousand rupees, shall be passed;
