Section 13A(4) in The Hoarding and Profiteering Prevention Ordinance, 2000
(4)[ Notwithstanding anything to the contrary in clause (a) of sub-section (1) of section 32 of the Code of Criminal Procedure, 1989 (XXIII of 1989), a [Judicial Magistrate] [Inserted by Ordinance VII of 2003.] of the first class, specially empowered by the Government in this behalf, may impose a sentence of tine exceeding one thousand rupees for any officers punishable under this Ordinance.]
