Section 23 in The Bombay Drugs (Control) Act, 1959.
23. Magistrate’s power to impose higher punishment.
Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any Presidency Magistrate or a Magistrate N 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.
