Section 7(2A) in The Essential Commodities Act, 1955

Central Government Act

(2A) If any person convicted of an offence under sub- clause (ii) of clause (a) of sub- section (1) or under sub- section (2) is again convicted of an offence under the same provision, he shall be punishable with imprisonment for the second and for every subsequent offence for a term which shall not be less than six months but which may extend to seven years and shall also be liable to fine. 10[ 10[

1. Subs. by Act 36 of 1967, s. 6, for" articles". 2 Subs. by s. 6, ibid., for certain words. 3 Subs. by s. 7, ibid., for certain words. 4 Subs. by s. 7, ibid., for" three years". 5 Subs. by s. 7, ibid., for the proviso. 6 Subs. by s. 7, ibid., for cl. (b). 7 Subs. by Act 30 of 1974, s. 6 (w. e. f. 22- 6- 1974 ). 8 Ins. by Act 92 of 1976, s. 7 (w. e. f. 2- 9- 1976 ). 9 Subs. by Act 18 of 1981, s. 6 for fifteen years (w. e. f. 1- 9- 1982 ). 10 Omitted by s. 7, ibid. for fifteen years (w. e. f. 1- 9- 1982 ). 11 Subs. by Act 42 of 1986, s. 2