Section 29(2) in The Code of Criminal Procedure, 1973
(2)The Court of a Magistrate of the first class may pass a sentence of imprisonment for a term not exceeding three years, or of fine not exceeding [ten thousand rupees] [Substituted by Act 25 of 2005, Section 5, for "five thousand rupees" (w.e.f.23.6.2006).], or of both.
