Section 69 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
69. Offences by companies.
(1)Where an offence under this Act has been committed by a company, every person who, at the time, the offence was committed was incharge of, or was responsible to the company for the conduct of, the business of the company, as well as the company, shall be deemed to be 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 under this Act if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company, and it is proved that the offence has been committed with the consent or connivance of or is attributable to, any neglect on the part of 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 and shall be liable to be proceeded against and punished accordingly.Explanation: - For the purpose of this section,-(a)"company" means anybody corporate and includes a firm, or other association of individuals ; and(b)"director" in relation to a firm, means a partner in the firm.
