Section 26 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
26. Special powers of Magistrates.
- Notwithstanding anything in [section 32 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898)] [See now section 32 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], it shall be lawful for a Magistrate of the first class specially empowered by the Government in this behalf and trying any offence under this Act or any rule or order made thereunder to pass a sentence of fine not exceeding five thousand rupees on any person convicted for such offence.
