(ii)in the case of a second or subsequent offence the term of imprisonment shall not be less than [seven years] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] and the amount of fine shall not be less than [seventy five thousand rupees.] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.]]
