131AA. Liability of licensee of place of public entertainment for acts of servants.
The holder of a licence, granted under this Act, in respect of a place of public entertainment 1or a place in which a dancing school is conducted shall be responsible, as well as the actual offender, for any offence under section 131 committed by his servant or other agent acting with his express or implied permission on his behalf, as if he himself had committed the same unless he establishes that all due and reasonable precautions were taken by him to prevent the commission of such offence.
