Section 20(2) in Punjab Manufactured Drugs Rules, 1959
(2)The licensee shall be responsible for the acts and omissions of every person employed by him in carrying on his business and of all his servants, as if the said acts and omissions were his own."(3) The licensee shall not permit any manufactured drug, which he is authorised to sell, to be dispensed or handled by any person other than a Registered Pharmacist under the Pharmacy Act, 1948 (Central Act No. VIII of 1948) or a qualified person as defined under sub-rule (15) of rule 65 of the Drugs and Cosmetics Rules, 1945;"
