Section 83 in The Andaman and Nicobar Islands Excise Regulation, 2012
83. Sums due to be paid notwithstanding appeal before the High Court or revision before the 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 the 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.CHAPTERVIII Miscellaneous Provisions
