Section 42 in The Himachal Pradesh Excise Act, 2011
42. Payment of compensation.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 and without prejudice to any other punishment, the court when passing judgment in a case under section 41, may, if it is satisfied that death or injury has been caused to any person due to consumption of such liquor, order the person found guilty to pay, by way of compensation, an amount -(a)not less than three lakh rupees to the legal representatives of each of the deceased, or(b)not less than two lakh rupees to the person to whom grievous hurt has been caused, or(c)not less than twenty thou sand rupees to the person tor any other consequential injury.(2)Any person aggrieved by an order passed under sub-section (1) may, within ninety days from the date of order, prefer appeal in the High Court:Provided that no appeal shall be entertained unless the amount of compensation ordered to be paid under sub-section (1) is deposited in the court :Provided further that the High Court may entertain appeal after expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.
