Section 17 in Rice-Milling Industry (Regulation) Act, 1958
17. Special provision regarding fines.
- Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 (5 of 1898 ), it shall be lawful for any magistrate of the first class or for any presidency magistrate to pass a sentence of fine exceeding two thousand rupees on any person convicted of any offence under this Act.
