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NCT Delhi - Section

Section 44 in The Delhi Excise Act, 2009

44. Liability of employer for offence committed by his employee or agent.

– The holder of a licence or permit granted under this Act, as well as the actual offender, shall be liable for an offence committed by his employee or his agent, unless he proves that due and reasonable precautions were exercised by him to prevent commission of such offence.