Section 67 in The Himachal Pradesh Excise Act, 2011
67. Composition of certain other offences.
(1)Notwithstanding anything contained in section 39, any offence whether committed before or after commencement of this Act relating to the import, export, transport or possession upto one hundred litres of lahan or upto forty-five bulk litres of liquor, may, on an application made by the accused, be compounded :-(i)before institution of the prosecution, by the Excise Officer of first class (not below the rank of the Excise Officer Incharge of the district), and(ii)after institution of the prosecution, by the Judicial Magistrate of the first class,by accepting an amount which shall not be less than five thousand rupees but which shall not exceed twenty-five thousand rupees.(2)Where an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence :Provided that if a person commits an offence specified in subsection (1), for more than three times, the same shall not be compounded.(3)When a case has been compounded under sub-section (1), the Judicial Magistrate of the first class or the Excise Officer of first class (not below the rank of Excise Officer-in-charge of the district), as the case may be, may make such orders as he thinks fit for the disposal of the case property.
