Section 12(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and i is proved that the offence has been committed with the consent or connivance of,or that the commission of the offence is attributable to any neglect on the part of a Director, Manager, Secretary or other officer of the company, such Director, Manager, Secretary or other officer shall also be proceeded against and punished accordingly.Explanation. - For the purpose of this section -(a)"Company" means any body corporate and includes a firm or other association of individuals; and(b)"Director" in relation to a firm means a partner in the firm.
