Section 15 in The Meghalaya Prevention Of Gambling Act, 1970
15. Penalty for subsequent offences.
Whoever having been convicted of an offence punishable under this Act shall again be guilty of any such offence, shall be subject for every such subsequent offence to double the amount of punishable with which he would otherwise have been punishable for the same:Provided that the minimum amount of punishment under this section for an offence under section 3 or 4 shall not be less than one month's imprisonment with or without fine:Provided further that he shall not be punishable in any case with imprisonment for a term exceeding one year or with fine exceeding two thousand rupees or with both.
