Section 33 in The Himachal Pradesh Excise Act, 2011
33. Technical irregularities in license etc.
(1)No lease, license, permit or pass granted under this Act shall be deemed to be invalid by reasons merely of any technical defect, irregularity or omission in the lease, license, permit or pass or in any proceedings taken prior to the grant thereof.(2)The decision of the Financial Commissioner as to what is a technical defect, irregularity or omission shall be final.
