Section 12 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
12. Enhanced penalty in certain cases after previous conviction.
- If any person who has been convicted of an offence punishable under this Act is again guilty of the same offence he shall be punished on the second conviction with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500 or with both and if he is again so guilty shall be punished on a third or any subsequent conviction with imprisonment for a term which may extend to one year and also shall be liable to fine which may extend to Rs. 1000.
