Section 72 in The Himachal Pradesh Excise Act, 2011
72. Power of Collector to take grants under his management or resell and recover deficiency.
- If any holder of a license granted under this Act, or any person to whom a lease has been granted under section 27, makes default in complying with any condition imposed upon him by such license or lease, the Collector may take the grant under his management at the risk of the person who has so defaulted, or may resell it and recover any deficiency in price and all expenses of such resale in the manner specified in section 73 of this Act.
