Section 149(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898), it shall be lawful for a Presidency Magistrate or a Magistrate of the First Class to pass a sentence of fine on any person convicted of an offence under clause (c) of subsection (1) of Section 147 as provided under Section 148, in excess of his powers under Section 32 of that Code.
