Section 25(2) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 it shall be lawful for a Metropolitan Magistrate or a Judicial Magistrate of the First Class to pass on any person convicted of an offence under this Act, a sentence of imprisonment or fine or both as provided in the relevant section of this Act, in exercise of powers under Section 29 of the said Code.
