Section 14(4) in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
(4)Not withstanding anything contained in sections 28 to 30 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974), it shall be lawful for any Magistrate of the first Class specially empowered by the Government in this behalf to impose a sentence of line exceeding five thousand rupees when awarding punishment under sub-section (1) or (2).
