Section 35(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)Notwithstanding anything contained in sub-section (1), where any 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 part ofany director, manager, secretary or other officer of the company, such director, manager,secretary or other officer shall also be deemed to be guilty of the offence and shall be liable tobe proceeded against and punished accordingly.Explanation.— For the purposes of this section-(a)“company” means any body corporate and includes a firm or other association ofindividuals; and(b)“director” in relation to a firm, means a partner in the firm.CHAPTER-IXMiscellaneous
