Section 12 in Madras Restriction of Habitual Offenders Act, 1948
12. Penalties.
- Any notified offender who contravenes any of the provisions of this Act or any notification, rule or order made there under shall be punishable:(a)on a first conviction, with imprisonment for a term which may extend to six months. or with fine which may extend to two hundred rupees, or with both;(b)on a second or subsequent conviction, with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees. or with both.
