Section 19(2) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(2)Notwithstanding anything contained section 29 on the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for any Magistrate of the First Class specially empowered by the Government in this behalf, to impose a sentence of fine exceeding fie thousand rupees when awarding punishment under section 14.
