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State of Uttar Pradesh - Section

Section 6 in U.P. Sugarcane Cess Act, 1956

6. Special Powers of Magistrate.

- Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898. It shall be lawful for a Magistrate of the First Class specially empowered by the State Government in this behalf and trying any case under this Act or any rule made thereunder to pass a sentence of fine not exceeding five thousand rupees on any person convicted for any offence under this Act.