Section 5(2) in The Orissa Preservation of Private Forests Act, 1947
(2)Notwithstanding anything contained in Section 322 of the Code of Criminal Procedure, V of 1893, it shall be lawful for any Magistrate of the first class, specially empowered by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government in this behalf, to impose a fine exceeding one thousand rupees.
