68A. [ Enhanced punishment for certain offences after previous conviction. [Substituted vide Haryana Act No. 12 of 1997.]
- Whoever having been convicted for an offence punishable under sub-section (1) of section 61 and section 63 of this Act is again convicted of an offence punishable under the said sections shall, -(a)for a second offence be punished with not less than twice the punishment awarded to him on his first conviction; and(b)for a third or subsequent offence be punished with not less than twice the punishment awarded to him on his second conviction or immediate last conviction :Provided that the enhanced punishment shall not exceed the imprisonment of six years and a fine of twenty thousand rupees.]
