Section 33 in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
33. Special provision regarding fine .-Notwithstanding anything contained in section 32 of the [Code of Criminal Procedure, 1898 (5 of 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.
