Section 36 — Magistrate’s power to impose enhanced penalties.

The Drugs and Cosmetics Act, 1940
Notwithstanding anything contained in 1 * * * 2 [the Code of Criminal Procedure, 1973 (2 of 1974)], it shall be lawful for 3 [any Metropolitan Magistrate or any Judicial Magistrate of the first class] to pass any sentence authorized by this Act in excess of his powers under 1 * * * the said Code.

Official Hindi (PDF) ↗

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