126. Responsibility for breach of rules by servants.
- If it comes to the knowledge of the distiller or licensee of a warehouse that any person employed by him in the manufacture, storage, receipt, blending, reducing or issue of spirits has committed any breach of the Act or of the agreement entered into by him, it shall be his duty to report the matter to the Officer-in-charge and to comply with the directions of that officer respecting the continued employment of such person. The Officer-in-charge shall report the matter together with the action taken by him to the Deputy Commissioner or Superintendent of Excise.
