Section 71 in The Himachal Pradesh Excise Act, 2011
71. Power to recover license fee etc.
- In the case of cancellation or suspension of a license under clauses (a), (b), (c), (d) or (e) of section 29, the license fee payable for the balance of the period for which any license would have been current but for such cancellation or suspension, including any other fee, may be recovered from such licensee as excise revenue.
