Section 15(2) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(2)Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Magistrate of the First Class, specially empowered by the Government in this behalf, to impose a sentence of fine exceeding five thousand rupees when awarding punishment under section 14.
