126. Responsibility for breaches of rules by servants.
- If it comes to the knowledge of the contractor that any person employed by him in the manufacture, storage receipt, blending reducing or issue of spirits has committed any breach of the Excise Act, and rules framed thereunder, or of the engagements entered into by him, it shall be his duty to report the matter to the officer-in-charge and to company with the directions of that officer respecting the continued employment of such persons. The officer-in-charge should report the matter together with the actin taken by him to the Superintendent of Excise.
