Section 49(3) in Water (Prevention and Control of Pollution) Act, 1974
(3)[] [Sub-section (2) renumbered as sub-section (3) thereof by section 26, Act 53 of 1988 (w.e.f. 29-9-1988).] Notwithstanding anything contained in [section 29 of the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 44 of 1978, section 19, for 'section 32 of the Code of Criminal Procedure, Act 44 of 1978 (5 of 1898)' (w.e.f. 12-12-1978).], it shall be lawful for any [Judicial Magistrate of the first class or for any Metropolitan Magistrate] [Substituted by section 19, Act 44 of 1978, for 'Magistrate of the first class or for any Presidency Magistrate' (w.e.f. 12-12-1978).] to pass a sentence of imprisonment for a term exceeding two years or of fine exceeding two thousand rupees on any person convicted of an offence punishable under this Act.
