Section 3(b) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(b)for the second or subsequent offence with imprisonment of either description for a term which may extend to five years and also with fine and in the absence of special and adequate reasons to be mentioned in the judgement of the Court, such imprisonment shall not be less than three years and such fine shall not be less than two thousand rupees.
