Section 59 in The Bihar and Orissa Excise Act, 1915
59. Criminal liability or licensee for acts of servant.
- When any offence punishable under Section 47, Section 52; Section 53, Section 54, Section 55 or Section 56 is committed by any person in the employ and acting on behalf of the holder of a licence, permit or pass granted under this Act, such holder shall also be punishable as if he had himself committed the offence, unless he establishes that all due and reasonable precautions were exercised by him to prevent the commission of such offence.
