Section 48 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
48. Magistrate's power to impose enhanced penalties.
- Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973, it shall be lawful for any Metropolitan Magistrate or any Judicial Magistrate of the First Class to pass any sentence authorised by its Act, in excess of his powers under the said section.
