Section 18(3) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(3)Notwithstanding anything contained in section 32 of [the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), it shall be lawful for any Magistrate of the First Class specially empowered by the Government in this behalf to impose a sentence of fine exceeding one thousand rupees when awarding punishment under sub-section (1) or (2).] [Please see the provisions under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]
