Section 7 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
7. Enhanced penalty on subsequent conviction.
- Whoever, having already been convicted of an offence under this Act or of an abetment of such offence, is again convicted of any such offence or abetment shall, on every such subsequent conviction, be punishable with imprisonment for a term which shall not be less than one month but which may extend to one year and with fine which shall not be less than two hundred rupees but which may extend to one thousand rupees.
