Section 64(1) in The Food Safety And Standards Act, 2006
(1)If any person, after having been previously convicted of an offence punishable under this Act subsequently commits and is convicted of the same offence, he shall be liable to-(i)twice the punishment, which might have been imposed on a first conviction, subject to the punishment being maximum provided for the same offence; and(ii)a further fine on daily basis which may extend upto one lakh rupees, where the offence is a continuing one; and(iii)his licence shall be cancelled.
