(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with imprisonment for a term which may extend to [ten years and with fine which may extend to one lakh rupees:Provided that,-(i)in the case of first offence, the term of imprisonment shall not be less than five years and the amount of fine shall not be less than [fifty thousand rupees];(ii)in the case of a second or subsequent offence, the term of imprisonment shall not be less than seven years and the amount of fine shall not be less than seventy five thousand rupees.]
