82A. [ Criminal liability of licencee for acts of servants. [Sections 82A and 82B inserted by Act 12 of 1998 w.e.f. 11.5.1998.]
- Where any offence under this Act or rules made thereunder, is committed by any person in the employment and acting on behalf of the holder of a licence or permit granted under this Act, such holder shall also be punishable with a fine which may extend to rupees fifteen thousand as if he had committed the said offence unless he establishes that all due and reasonable precautions 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 or payment of fine.
