Section 21 in The Prevention Of Food Adulteration Act, 1954
21. [ Magistrate's power to impose enhanced penalties
.-Notwithstanding anything contained in section 29 of the Code of Criminal Procedure 1973 (2 of 1974), it shall be lawful for any Metropolitan Magistrate or any Judicial Magistrate of the first class to pass any sentence authorised by this Act, except a sentence of imprisonment for life or for a term exceeding six years, in excess of his powers under the said section.]
