88. [ Dealers, etc., when to be deemed to have abetted an offence. [Substituted by Act 26 of 1969, Section 12, for Section 88 (w.e.f. 3-7-1969).]
(1)A dealer or refiner who knows or has reason to believe, that any person employed by him has, in the course of such employment, contravened any provisions of this Act or any rule or order made thereunder, shall be deemed to have abetted an offence against this Act:Provided that no such abatement shall be deemed to have taken place if such dealer or refiner has, as expeditiously as possible, and in any case before the expiry of two days from the date on which he comes to know of the contravention or has reason to believe that such contravention has been made, intimated in writing to the Gold Control Officer the name of the person by whom such contravention was made and the date and other particulars of such contravention.(2)Whoever is deemed under sub-section (1), to have abetted an offence against this Act shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.] [Inserted by Act 36 of 1973.]
