(2)If any person convicted of an offence under clause (ii) of section 46A or clause (a) of section 48 subsequently commits, and is convicted of, the same offence as aforesaid, then, he shall, subject to the proviso to clause (ii) of section 46A and clause 1) of the proviso to section 48, be liable for the second and for every subsequent Offence to imprisonment for a term which may extend to seven years and to fine.]
