Section 84 in The Dadra and Nagar Haveli Excise Regulation, 2012
84. Sums due to be paid notwithstanding appeal before High Court or revision before Excise Commissioner. - Notwithstanding that an appeal had been preferred to the High Court, sums due to the Union territory Administration as a result of an order passed by Excise Commissioner shall be payable in accordance with the order so passed :
Provided that nothing contained in this section or Chapter shall affect the inherent powers of the High Court for granting stay on the recovery of such amount.
