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State of Haryana - Section
Section 80A in The Punjab Excise Act, 1914
80A. [ Compounding of offence by Court. [Substituted vide Haryana Act No. 2 of 1999.]
- The court may accept by way of composition from any person who has during the period from 1st July, 1996 to 31st March, 1998, -consumed liquor or beer a sum of rupees one hundred per offence; orsold, purchased possessed, imported or exported quantity of liquor or beer specified in column 1 and the amount of composition fee specified in column 2 of the Table given below :-| Quantity | Amount of composition fee |
| 1 | 2 |
| (i) not exceeding four bottles of liquor or 750 millilitrescapacity each or equivalent | rupees one hundred per bottle ofliquor or part thereof |
| (ii) not exceeding twelve bottles of beer of 650 millilitrescapacity each or equivalent | rupees fifty per bottle of beeror part thereof |
| (iii) exceeding four bottles of liquor but not exceedingeight bottles of 750 millilitres capacity each equivalent or | rupees one hundred and fifty perbottle of liquor or part thereof over four bottles |
| (iv) exceeding twelve bottles of beer but not exceedingtwenty four bottles of 650 millilitres capacity each orequivalent | rupees seventy five per bottle ofber or part thereof over twelve bottles |
| (v) exceeding eight bottles of liquor but not exceedingtwelve bottles of 750 millilitres capacity each or equivalent | rupees two hundred per bottle ofliquor or part thereof over eight bottles |
| (vi) exceeding twenty four bottles of beer but not exceedingthirty six bottles of 650 millilitres capacity each orequivalent | rupees one hundred per bottle ofbeer or part thereof over twenty four bottles |