Section 14 in The Bombay Essential Commodities and Cattle (Control) Act, 1958
14. Special provision regarding fine.
- Notwithstanding anything contained in section 32 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], it shall be lawful for any Magistrate of the first class specially empowered by the state Government in this behalf and for Presidency Magistrate to pass a sentence of fine exceeding the pecuniary limit specified in that section as in force in any part of the State on any person convicted of contravening any order made or deemed to be made under section 4.
