Section 20 in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
20. Magistrate's power to impose enhanced penalties .-Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Metropolitan Magistrate or any Judicial Magistrate of the first class to pass any sentence authorised by this Act.
