Section 11 in The M.P. Sugarcane (Purchase Tax) Act, 1961
11. Special powers of Magistrate.
- Notwithstanding anything contained in Section 32 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], it shall be lawful for a Magistrate of the First Class, specially empowered by the State Government in this behalf, trying any case under this Act, to pass a sentence of fine, not exceeding five thousand rupees, on any person convicted of an offence under this Act.
