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State of Maharashtra - Section

Section 10 in The Maharashtra Opium Smoking Act

10. Penalty of subsequent offences.

Whoever, having been convicted of an offence under sections 6A, 7, 8 or 9 is again convicted of an offence under sections 6A, 7 or 9 shall, on conviction, be liable for any such subsequent offence to an enhanced punishment not exceeding double the punishment which might be imposed on a first conviction for such offence.