Section 36 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
36. Special provision regarding fine.
- Notwithstanding anything contained in section 32 of the Code of Criminal Procedure. 1898, it shall be lawful for any magistrate of the first class specially empowered by the State Government in this behalf, and for any presidency magistrate, to pass a sentence of fine exceeding two thousand rupees on any person convicted of an offence which under this Act is punishable with fine exceeding two thousand rupees.
