Section 62 in The Himachal Pradesh Excise Act, 2011
62. Confiscation of vehicle or conveyance by Excise Officer in certain cases.
(1)Where an offence is believed to have been committed under section 39 of this Act, in respect of any liquor, the Excise Officer-in-charge of the district on being satisfied that the vehicle or conveyance has been used for commission of offence under section 39, may order confiscation of the vehicle or conveyance so seized together with the liquor.(2)Where the Excise Officer-in-charge of the district, after passing an order of confiscation under sub-section (1), is of the opinion that it is expedient in the public interest so to do, he may order confiscated vehicle or conveyance or liquor to be sold by public auction, and the proceeds thereof, after deduction of the expenses of any such auction or other incidental expenses relating thereto, shall, where the order of the confiscation made under sub-section (1) is set aside or I annulled by an order under section 68 or 69, be paid to the owner [thereof or the person from whom it was seized.
