Section 14(2) in The Punjab Wild Life Preservation Act, 1959
(2)Whoever having already been convicted of an offence under this Act or any rule made thereunder is again convicted thereof, shall, on every subsequent conviction, be punishable with fine which may extend to five hundred rupees or in default with imprisonment of either description which may extend to three months, and shall, in addition to the punishment provided for the offence, be liable to confiscation of the licence.
