Section 47(2) in Himachal Pradesh Para-Veterinary Council Act, 2010
(2)Where conviction is made under sub-section (1), the court may, in addition to awarding any punishment under that sub-section, by order in writing, require the Para-veterinary institution or any other person convicted to refund the money so collected in excess to the person from whom it was collected within such period as may be specified in the order.
