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[Cites 0, Cited by 1] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(2) in The Punjab Excise Act, 1914

(2)When confiscation may be ordered. - When in the trial of any offence punishable under this Act the Magistrate decides that anything is liable to confiscation under sub-section (1), he may order confiscation;Provided that in lieu of ordering confiscation he may give the owner of the thing liable to be confiscated an option to pay such fine as the Magistrate thinks fit.