Section 29(3) in The Code of Criminal Procedure, 1973
(3)The Court of a Magistrate of the second class may pass a sentence of imprisonment for a term not exceeding one year, or of fine not exceeding [five thousand rupees] [Substituted by Act 25 of 2005, Section 5, for "one thousand rupees" (w.e.f. 23.6.2006)], or of both.
