Section 18(9) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(9)If the order of imposition of penalty under sub-section (4) or of detention of goods under sub-section (3) is in the mean time set aside or modified in appeal or other proceedings, the officer detaining the goods or imposing the penalty, as the case may be, shall also pass consequential orders for giving effect to the order in such appeal or other proceedings, as the case may be.
