44. Criminal liability of licensee for acts of servants.
- Where any offence under Section 34, Section 35, Section 36, Section 36-A, Section 38, Section 38-A or Section 39 is committed by any person in the employ and acting on behalf of the holder of a licence, permit or pass granted under this Act such holder shall also be punishable as if he had himself committed the same, unless he establishes that all due and reasonable precaution were exercised by him to prevent the commission of such offence :Provided that no person other than the actual offender shall be punishable with imprisonment except in default of payment of fine.
