Section 14(4) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(4)Notwithstanding anything contained in Section 29 of the Code of Criminal Procedure, 1973 (Act II of 1974), it shall be lawful for any Magistrate of the First Class specially empowered by the State Government in this behalf to impose a sentence of fine exceeding ten thousand rupees when awarding punishment under sub-section (1) or (2).
