Section 33 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
33. Special provision regarding fine.
- Notwithstanding anything in section 32 of the Code of Criminal Procedure, 1898 (Central Act V of 1898), it shall be lawful for any [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the first class specially empowered by the Government in this behalf, to pass a sentence of fine exceeding two thousand rupees on any person convicted on an offence which under this Act is punishable with the fine exceeding two thousand rupees.
