Section 27 in The Antiquities And Art Treasures Act, 1972
27. Magistrate’s power to impose enhanced penalties.—
Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 189, it shall be lawful for any Presidency Magistrate or any Magistrate of the First Class to pass any sentence under this Act in excess of his power under section 32 of the said Code.
