Section 67(1) in The Himachal Pradesh Excise Act, 2011
(1)Notwithstanding anything contained in section 39, any offence whether committed before or after commencement of this Act relating to the import, export, transport or possession upto one hundred litres of lahan or upto forty-five bulk litres of liquor, may, on an application made by the accused, be compounded :-(i)before institution of the prosecution, by the Excise Officer of first class (not below the rank of the Excise Officer Incharge of the district), and(ii)after institution of the prosecution, by the Judicial Magistrate of the first class,by accepting an amount which shall not be less than five thousand rupees but which shall not exceed twenty-five thousand rupees.
