Section 2(2) in The Punjab Abolition of Whipping Act, 1957
(2)If at the commencement of this Act any sentence of whipping imposed upon any offender by a Court or other authority under any law referred to in sub-section (1) has not been executed for any reasons, whether wholly or partially, the offender shall be dealt with in the manner provided in section 395 of the Code of Criminal Procedure, 1898, as if that section had not been repealed by the Abolition of Whipping Act, 1955 (Act No. 44 of 1955).
