Section 21(2) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
(2)Where an offence punishable under this section is committed by any employee or agent of a trader on behalf of such trader, unless he proves that the offence was committed by his employee or agent without his knowledge and without his consent, and his employee or agent by whom the offence was committed, shall both be deemed to be guilty of the offence.
