Section 15(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(2)Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any [Judicial Magistrate] [Substituted vide Punjab Act No. 25 of 1964.] of the First Class to pass a sentence of fine not exceeding the pecuniary limit specified in the section as in force in any part of the State on any person convicted of an offence punishable under this Act.
