7. Enhanced punishment for certain offences after previous conviction.
- Whenever, any person, having been convicted of an offence under clause (a) or clause (b) of Section 5, is again convicted of an offence under either of the aforesaid clauses, the imprisonment with which he shall punished shall be rigorous imprisonment for a term which may extend to ten years and fine :Provided that an accused who is found on evidence to be a smuggler of opium or a seller of opium shall not receive a sentence of less than three years' rigorous imprisonment and fine.
