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State of Assam - Section

Section 12 in The Assam Cement Control Act, 1953

12. Special provision regarding fines.

- Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898 (Act V of 1898), it shall be lawful for any Magistrate of the first class special empowered by the State Government in this behalf to pass a sentence of fine exceeding one thousand rupees on any person convicted of contravention an order made under Section 3.