Section 12(3) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(3)Notwithstanding anything contained in section 32 of the Code of [Criminal Procedure, 1898] [Now the Code of Criminal Procedure, 1973 (Central Act 2 of l974), section 29.] (Central Act V of 1898), it shall be lawful for any Magistrate of the first class specially empowered by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf and for any Presidency Magistrate to pass a sentence of fine exceeding one thousand rupees on any person convicted of contravening an order made under this Act or continued under section 9.Notes. - According to clauses (a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), which came into force on the 1st April 1974, any reference to a Magistrate of the first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate.
