Section 20(3) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(3)Where an offence punishable under this section is committed by [an employee or agent of any person engaged in, or carrying on, any transaction] [Words substituted for the words 'any employee or agent of a trader' by W.B. Act 10 of 1965.] on behalf of [such person,] [Words substituted for the words 'such trader,' by W.B. Act 10 of 1965.] unless he proves that the offence was committed by his employee or agent without his knowledge and without his consent, and his employee or agent by whom the offence was committed, shall both be deemed to be guilty of the offence.
