Section 24 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
24. Special powers of Magistrates.
- Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for [chief Judicial Magistrate or Chief Judicial Magistrate or Chief Metropolitan Magistrate as the case may be, or Additional Chief Judicial Magistrate or Additional Chief Metropolitan Magistrate"] specially empowered by the State Government in this behalf and trying any case under this Act or any order or rule made thereunder to pass a sentence of fine not exceeding [fifty thousand rupees] on any person convicted for any offence under this Act.
