Section 66(3) in The Himachal Pradesh Excise Act, 2011
(3)Where any liquor has been seized under the provisions of this Act, the Collector may, if he considers it expedient but subject to the provisions of section 65, at any time, before the Judicial Magistrate has passed an order under sub-section (2) of section 60, release it on receiving payment of the value thereof, if such liquor is fit for human consumption :Provided that such release of liquor shall not affect the punishment of the accused for the offence for which he is liable under this Act.
