Section 7 in The West Bengal Molasses Control Act, 1973
7. Offences by corporations. -
If the person contravening an order made or deemed to have been made under section 3 is a company or other body corporate, every director, manager, secretary or other officer or agent thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.
