Section 15(a) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(a)in the case of second or third conviction for any offence under sub-section (1) of Section 60, Section 63 or Section 65, a sentence of imprisonment for a term not less than one year but which may extend to five years, and with fine which may extend to thirty thousand rupees, shall be passed;
