Section 49A(2) in Chhattisgarh Excise Act, 1915

[Cites 0, Cited by 0] [Section 49A] [Entire Act]

(2)When any person is convicted under this section for second or subsequent offence, he shall be punished in relation to circumstances -

(a) under clause (i) of sub-section (2)	with imprisonment which shall not be less thansix months but which may extend to four years and shall also beliable to fine;
(b) under clause (ii) of sub-section (2)	with imprisonment which shall not be less thanone year but may extend to six years, and shall also be liable tofine;
(c) under clause (iii) of sub-section (1)	to imprisonment for life or imprisonment whichshall not be less than five years but extend to ten years, andshall also be liable to fine.

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