36.   Magistrate’s power to impose enhanced penalties. – Notwithstanding anything contained in (Note: The words and figures "section 32 of" omitted by Act 13 of 1964, sec.29 (w.e.f. 15-9-1964)) [(Note: Subs. by Act 68 of 1982, sec.38, for "the Code of Criminal Procedure, 1898" (w.e.f. 1-2-1983)) the Code of Criminal Procedure, 1973], it shall be lawful for [(Note: Subs. by Act 68 of 1982, sec.38, for "any Presidency Magistrate of any Magistrate of the first class" (w.e.f. 1-2-1983)) any Metropolitan Magistrate or any Judicial Magistrate of the first class] to pass any sentence authorized by this Act excess of his powers under (Note: The words and figures "section 32 of" omitted by Act 13 of 1964, sec.29 (w.e.f. 15-9-1964)) the said Code.