Section 16(3) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(3)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 (V of 1898) it shall be lawful for any Magistrate of the First Class specially empowered by the State Government in this behalf or for any Magistrate in the City of Ahmedabad to impose a sentence of fine exceeding two thousand rupees when awarding punishment under sub-section (1) or (2).
