14. Habitual committing of offence under Sections 8, 9 and 12. -Whoever habitually commits.

(a) An Offence punishable 'under Section 8 or Section 9; or

(b) An offence punishable under Section 12, shall be punishable with imprisonment for a term which shall be not less than two years but which may extend to seven years and shall also be liable to fine.