Section 44(3) in The M.P. Accommodation Control Act, 1961
(3)Notwithstanding anything contained in Section 32 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now Code of Criminal Procedure, 1973 (2 of 1974).], it shall be lawful for any Magistrate of the First Class to pass a sentence or fine exceeding two thousand rupees on a person convicted of an offence punishable under this Act.
