Section 3 in The Meghalaya Excise (Amendment) Act, 1995
3. Amendment of Section 70 of Act 1 of 1910.
- In Section 70 of the principal Act-(i)for sub-section (1) the following shall be substituted, namely:-"when any licensee, permit or pass is liable to be cancelled or suspended under clause (a) or clause (b) of sub-section (1) of Section 29 or when any person is reasonably suspected of having committed an offence under this Act other than as offence under Section 61, the Excise Commissioner or a Collector may, instead of enforcing such cancellation or suspension or instituting prosecution compound the offence on receiving, in the case of-(a)an out-still licensee, a sum of money which shall not be less than Rs. 1,000.00 but which may extend upto Rs. 5.000.00;(b)a vendor of country spirit, a sum of money which shall not be less than Rs. 3,000.00 but which may extend up to Rs. 10,000.00;(c)a retailer of IMFL, or denatured or rectified spirit a sum of money which shall not be less than Rs. 5,000.00 but which may extend upto Rs. 25,000;(d)a wholesale licensee or a bonded warehouse licensee of IMFL, a sum of money which shall not be less than Rs. 10.000.00 but which extend upto Rs. 50,000.00,and thereupon no further action shall be taken against the person in respect of the offence and any prosecution, if it has been instituted, shall be terminated and any property seized for confiscation shall be returned to him";(ii)sub-section (2) shall be omitted.
