(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) the Collector, when passing an order under this Act may, if he is satisfied that death or injury has been caused to any person due to consumption of liquor sold in any place, order the manufacturer and seller, whether or not he is convicted of an offence, to pay, by way of compensation, an amount not less than four lakh rupees to the legal representatives of each deceased or two lakh rupees to the person to whom grievous hurt has been caused, or twenty thousand rupees to the person for any other consequential injury:Provided that where the liquor is sold in a licensed shop, the liability to pay the compensation under this section shall be on the licensee.
