Section 32 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
32. Special Provision regarding fine. -Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 (Central Act V of 1898), it shall be lawful for any Magistrate of the first class specially empowered by the Government in this behalf and for any Presidency Magistrate to pass a sentence of fine exceeding two thousand rupees on any person convicted of an offence which under this Act is punishable with fine exceeding two thousand rupees. [Tamil Nadu-section 32; Andhra Pradesh-section 33; Gujarat-section 34; Madhya Pradesh-section 32; Maharashtra-section 36; Punjab -section 33; Rajasthan-section 35(b).]
