Section 47 in The Himachal Pradesh Excise Act, 2011
47. Penalty for offences not otherwise provided for.
- Whoever is guilty of any act or intentional omission in contravention of any of the provisions of this Act, or of any rule, notification or order made, issued or given there under, and not otherwise provided for in this Act, shall be punishable for every such act or omission with a fine which may extend to one thousand rupees.
