Section 45 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
45. Nothing contained in these rules shall be construed to prevent any person from being prosecuted under any Regulation or Act for any offence made punishable by these rules, or from being liable under any Regulation or Act to any other or higher penalty or punishment than is provided for such offence by these rules; provided that no person shall be punished twice for the same offence.
S K. Chhibber,Secretary to Government, Punjab, Home Department.Notification of Chowkidara Tax in HPGovernment Of Himachal PradeshRevenue DepartmentNo. Revenue D-B( 15)3/80 Dated Shimla-171002, the 27-1-88NotificationsIn exercise of the powers conferred by Section 39-A of the Punjab Laws Act, 1972, and all other powers enabling him in this behalf, read with H P. Government Department of Panchayat notification No. 6-1 /70-Pnt Sectt. dated the 15th January, 1972, and in partial modification of this Department notification of even number dated the 9th July, 1984, the Governor, Himachal Pradesh, is pleased to order the imposition of Chowkidara Tax in all the Districts of Himachal Pradesh with immediate effect.
