Section 16(4) in The Maharashtra Motor Vehicles Tax Act, 1958
(4)[ 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 any offence under this Act a sentence of fine as provided in clause (iii) of sub-section (1), in excess of his powers under section 29 of the said Code.] [Sub-section (4) was inserted by Maharashtra 14 of 1987, Section 8(d).]
