Section 5(2) in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
(2)Clauses (2),(3),(4) of section 3 shall be punishable with fine which may extend to five hundred rupees and in case of second or subsequent offence, shall be punishable with imprisonment for a term which may extend to three months, and with a minimum fine of five hundred rupees, but which may extend to one thousand rupees.
