Section 48 in The Dadra and Nagar Haveli Excise Regulation, 2012
48. Liability of employer for offence committed by the employee or agent. - The holder of a licence or permit granted or issued·under this Regulation, as well as the actual offender, shall be liable for any off~nce committed by his employee or his agent unless he proves that due and reasonable precautions were exercised by him to prevent commission of such offence.
