Section 32(2) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
(2)If the person convicted of the offence committed is the agent or servant of another person, the convicting court may, if after hearing that other person is satisfied that the commission of the offence was a consequence of his instigation, or of any neglect or default on his part, order him instead of the person who committed the offence, to pay the compensation referred to in sub-section (1) of this section.
