Section 252 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
252. be liable to be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such personliable to any punishment provided in this Act if he proves that the offence was committedwithout his knowledge or that he exercised all due diligence to prevent the commission ofsuch offence.(2)Notwithstanding anything contained in sub-section (1) where an offence underthis Act has been committed by a company and it is proved that the offence has beencommitted with the consent or connivance of or is attributable to any neglect on the partof any director, manager, secretary or other officer of the company, such director,manager, secretary or other officer shall also be deemed to be guilty of that offence andshall be liable to be proceeded against and punished accordingly.Explanation.- For the purpose of this section,-(a)"company" means a body corporate, and includes a firm, a society, anAssociation of persons;(b)"director" in relation to a firm means a partner in the firm.363. Official display of flag.- (1) No person shall fly any flag other than theNational Flag or a flag approved by the Government on the office of the Corporation.(2)Whoever contravenes sub-section (1) shall be punished with imprisonment for aterm which may extend to three months or with fine which may extend to rupees fivethousand or with both and in the case of continuing contravention with a further finewhich may extend to rupees five hundred for each day during which the contravention
