Section 31(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)Notwithstanding, anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for a magistrate of the first class trying any offence punishable under this Act to pass a sentence of fine up to five thousand rupees.
