Section 34 in The Dadra and Nagar Haveli Excise Regulation, 2012
34. Excise revenue to be paid irrespective of pendency of any writ petition, suit, etc. - Notwithstanding that a writ petition has been preferred or a suit or other proceeding has been instituted in any court or any appeal has been tiled before any Tribunal or before the Excise Commissioner, or a revision has been filed before the Administrator, any sum due to the Union territory Administration under this Regulation as a result of demand or order made or passed by any officer or authority empowered in this behalf by or under this Regulation, shall be payable in accordance with such demand or order unless and until such payment has been stayed by the competent authority.
