Section 30 in The Kerala Headload Workers Act, 1978
30. Enhanced penalty after previous conviction.-
If any person who has been convicted of any offence punishable under this Act is again found guilty of an offence involving a contravention of the same provision, he shall be punishable on a subsequent conviction with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.
