- Whoever, having been convicted of an offence, punishable under section 3 or section 4 of this Act, shall again be guilty of any offence punishable under either of such section, shall be subject for every such subsequent offence to double the amount of punishment to which he would have been liable for the first commission of an offence of the same description:Provided that lie shall not be liable in any case to a fine exceeding [one thousand] [Substituted by Act V of 1970 'for six hundred'.] rupees, or to imprisonment for a term exceeding one year.
