Section 32 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
32. Special provision regarding fine.
- Notwithstanding anything contained in Section 32 of the [Code of Criminal Procedure, 1898 (Act V of 1898)] [Now see Code of Criminal Procedure, 1973 (2 of 1974).], it shall be lawful for any Magistrate of the first class specially empowered by the State 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.
