Section 17(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)Where a person committing any offence punishable under this Act, is a company as defined in the Companies Act, 1956 (I of 1956) or a firm or other association or body of persons, whether incorporated or not, every person who, at the time the offence was committed was in charge of, and was responsible to the company, firm, or association., or body of persons, as the case may be, for the conduct of its business as well as the company, firm or association or body of persons, as the case may be shall be deemed to he guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence took place without his knowledge or that he exercised all due deligence to prevent such offence.
