Section 54(2) in The Bihar and Orissa Excise Act, 1915
(2)When any licensed vendor; or any person in bis employ and acting on is behalf, is charged with permitting drunkenness or intoxicating on the premises of such vendor, and it is proved that any person was drunk or intoxicated on such premises, it shall lie on the person charged to prove that the vendor and persons employed by him took all reasonable steps for preventing drunkenness or intoxication on such presses.
