46.
PUBLICATION OF NAMES OF OFFENDERS.
If any person convicted of an offence under this Act commits a like offence afterwards if
shall be lawful for the court before which the second or subsequent conviction takes place
to cause the offender's name and place of residence, the offence and the penalty imposed
to the published at the offender's expense in such newspapers or in such other manner as
the court may direct and the expenses of such publication shall be deemed to be part of
the cost attending the conviction and shall be recoverable in the same manner as a fine. |
