Trade Marks Act, 1999
105. Enhanced penalty on second or subsequent
conviction .-
Whoever having already been convicted of an
offence under section 103 or section 104 is again convicted of any such offence
shall be punishable for the second and for every subsequent offence, with
imprisonment for a term which shall not be less than one year but which may
extend to three years and with fine which shall not be less than one lakh
rupees but which may extend to two lakh rupees.
Provided that the court may, for adequate and
special reason to be mentioned in the judgment, impose a sentence of
imprisonment for a term of less than one year or a fine of less than one lakh
rupees.
Provided further that for the purposes of this
section, no cognizance shall be taken of any conviction made before the
commencement of this Act.