Section 23 in The Gujarat Drugs (Control) Act, 1959
23. Magistrate's power to impose higher punishment. - Notwithstanding any thing contained in section 32 of the Code of Criminal Procedure, 1898 (V of 1898), it shall be lawful for [****] a Magistrate of the first Class specially empowered by the State Government in this behalf to pass any sentence authorised under section 21 in excess of his powers under section 32 of the said Code.
