Section 35(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)In the case of consecutive sentences, it shall not be necessary for the Court, by reason only of the aggregate punishment for the several offences being in excess of the punishment which it is competent to inflict on trial before a Higher Court ;Maximum term of punishment. - Provided as follows :-(a)in no case shall such person be sentenced to imprisonment for a longer period than fourteen years ;(b)if the case is tried by a Magistrate (other than a Magistrate acting under section 34), the aggregate punishment shall not exceed twice the amount of punishment which he is, in the exercise of his ordinary jurisdiction, competent to conflict.
