54. Criminal liability of licensee for acts of servants.
- Where any offence under Section 48, Section 49, Section 50, Section 51, Section 52 or Section 53 is committed by any person in the employ and acting on behalf of the holder of a licence, permit or pass granted, the holder of a licence, permit or pass granted, as if he had himself committed the said offence, unless he establishes that all due diligence was exercised by him to prevent the commission of such offence :Provided that no person other than the actual offender shall be punishable under this section with imprisonment, except in default of payment of fine.
