Section 25(17) in The U.P. Bottling of Foreign Liquor Rules, 1969
(17)If it comes to the knowledge of a licensee that any person employed by him has committed any breach of the excise laws or of the engagements entered into by him, it shall be his duty to report the matter to the Collector, and to comply with the directions of the latter officer respecting the continued employment of such person.
