(g)on two or more occasions of an offence under-(i)the Opium Act, 1878 (1 of 1878); or(ii)the Dangerous Drugs Act, 1930 (2 of 1930); or(iii)the Drugs and Cosmetics Act, 1940 (23 of 1940); or(iv)section 11 of the Bombay Prevention of Begging Act, 1959 (Bombay Act No. 10 of 1960), as in force in Delhi; or
