Section 33 in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
33. Special provision regarding fine.
Notwithstanding anything in section 32 of the [See now the provisions of Code of Criminal Procedure, 1973 (Central Act No.2 of 1974)] Code of Criminal Procedure, 1898 (Central Act 5 of 1898) it shall be lawful for any magistrate of the first class specially empowered by the Government in this behalf, to pass a sentence of fine exceeding two thousand rupees on any person convicted of an offence which under this Act is punishable with fine exceeding two thousand rupees.
