Section 68(2) in Maharashtra Horticulture Development Corporation Act, 1984
(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, it shall be lawful for the Metropolitan Magistrate or the Magistrate of the First Class to pass on any person convicted of an offence under this Act, a sentence of fine as provided in clause (a) read with paragraph (i) of section 67, in excess of his powers under section 29 of the said Code.
