Section 81(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(b)be construed so as to render liable to any prosecution or punishment any servant of a master resident in India who in good faith acts in obedience to the instructions of such master, and, on demand made by or on behalf of the prosecutor, has given full information as to his master and as to the instructions which he has received from his master.
