Section 12(11) in Haryana Tax on Luxuries Act, 1994
(11)If the order of imposition of penalty under sub-section (6) or of detention of tobacco under sub-section (7) is in the mean-time set aside or modified in appeal or other proceedings, the officer detaining the tobacco and imposing the penalty, as the case may be, shall also pass consequential orders for giving effect to the order in such appeal or other proceedings as the case may be.
