45. Criminal lability of licensee for acts of servants.
- When any offence punishable under section 34, section 36, section 37, section 38, section 39, section 42, or section 43 is committed by any person in the employment and acting on behalf of the holder of a licence, permit or pass granted under this Act, such holder shall also be deemed to have himself committed the offence unless be establishes that all due and reasonable precautions were excised by him to prevent the commission of such offence and shall subject to the provisions of section 46 be punishable accordingly.
