(3)Notwithstanding anything contained in [section 29 of the Code of Criminal Procedure, 1973 (2 of 1974)] [Subs. by Act 57 of 1988, sec. 19, for "section 32 of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 1-12-1988).] it shall be lawful for any '[Metropolitan Magistrate] to pass a sentence of fine exceeding [five thousand rupees] [Substituted by Act 57 of 1988, section 19, for "two thousand rupees" (w.e.f. 1-12-1988).] on a person convicted of an offence punishable under this Act.
