| [Haryana Act No. 15 of 2007] |
An Act further to amend the Punjab Excise Act, 1914, in its application to the State of Haryana
Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Punjab Excise (Haryana Amendment) Act, 2007.
2. Amendment of section 61 of Punjab Act 1 of 1914.- In paragraph (i) of sub-section (1) of section 6) of the Punjab Excise Act, 1914.-
(i) for the sign and word "and", the sign ":" shall be substituted;
(ii) the following proviso shall be added, namely;-
"Provided that the person punishable for an offence under clause (aaa) and facing trial in court, shall have the option, to be exercised in writing in the court during the pendency of trial, to compound the offence by payment of penally to be decided by the court which shall not be less than five hundred rupees and not more than one thousand rupees per bottle of 750 millitre;