Section 42(1) in The Himachal Pradesh Excise Act, 2011
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 and without prejudice to any other punishment, the court when passing judgment in a case under section 41, may, if it is satisfied that death or injury has been caused to any person due to consumption of such liquor, order the person found guilty to pay, by way of compensation, an amount -(a)not less than three lakh rupees to the legal representatives of each of the deceased, or(b)not less than two lakh rupees to the person to whom grievous hurt has been caused, or(c)not less than twenty thou sand rupees to the person tor any other consequential injury.
