3. Insertion of new Sections 9-A, 9-B, 9-C, 9-D, 9-E and 9-F.
- After Section 9 of the principal Act, the following new sections shall be inserted, namely :"9-A. Enhanced punishment after previous conviction. - Whoever having been convicted of an offence punishable under Section 9 is again guilty of an offence under that section shall be subject, for every such subsequent offence, to imprisonment which may extend to four years or to fine.
