Section 66(2) in The Himachal Pradesh Excise Act, 2011
(2)If any lease, license, permit or pass has become liable for cancellation or suspension or has been cancelled or suspended under clauses (a), (b) or (c) of section 29 of this Act, the authority having power to cancel or suspend it, may, on application made by holder of such lease, license, permit or pass, after payment of such penalty, as it may fix, revoke or fore go such cancellation or suspension, as the case may be.
