(2)If any person, having been convicted of an offence punishable under sub-section (1), is again guilty of any offence punishable under that sub-section, he shall be punishable for every such subsequent offence [with simple imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both] [ Substituted by Act 24 of 1970, Section 14, for " with fine which may extend to two thousand rupees" (w.e.f. 1.8.1976).].
