Section 20 in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
20. Magistrate's power to impose enhanced penalties.-
Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Metropolitan Magistrate or any Judicial Magistrate of the first class specially empowered by the State Government in this behalf to pass any sentence authorised by this Act.
