Section 49 in The Dadra and Nagar Haveli Excise Regulation, 2012
49. Penalty for manufacture, sale or possession by one person on account of another. - (1) Where any liquor has been manufactured or sold or is possessed by any person on account of any other person and such other person knows or has reason to believe that such manufacture or sale was or that such possession is, on his account such liquor shall, for the purposes of this Regulation, be deemed to have been manufactured, sold or to be in the possession of such other person.
(2)Nothing in sub-section (1) shall absolve any person who manufactures, sells or has possession of any liquor on account of another person from liability to any punishment under this Regulation for unlawful manufacture, sale or possession of such liquor.
