Section 8(2) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(2)Without prejudice to any action that may be taken under sub-clause (ii) in respect of contravention of any of the provisions of this order, the controller, within his jurisdiction, may forfeit the whole or part of the security deposited under sub-clause (6) of clause 3 of this order or, recover double the amount of differential cost between the market price and the Controlled price of diverted Specified essential commodities, if any, and thereupon the authorized wholesaler or the fair price shop holder, shall forthwith deposit, within the time frame, as specified by the Controller.
