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State of Himachal Pradesh - Section

Section 64 in The Himachal Pradesh Excise Act, 2011

64. Penalty in lieu of confiscation.

- Notwithstanding anything contained in section 62, the Excise Officer-in-charge of the district may, in lieu of confiscation of the vehicle, accept by way of penalty a sum not exceeding the market price of the vehicle or the conveyance.