Section 135(2) in The Himachal Pradesh Police Act, 2007
(2)When any such license or written permission is suspended or revoked, or has expired, the person to whom such licence or written permission was granted shall be deemed to be without a license or written permission until the order for suspending or revoking the same is cancelled or the licence is renewed, as the case may be.Explanation.-For the purpose of this section any such violation by a servant or agent acting on behalf of the person to whom the license or written permission has been granted, shall be deemed to be a violation by the person to whom such license or written permission has been granted.
