Section 29(7) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(7)Procedure to deal with offences by companies:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution or impose fine against the company (i.e. Any body corporate and includes a firm or other association of individuals) committed offence under this Act or every person who at the time the offence was committed, was in charge of and was responsible to the company of the conduct of the business of the company as well as the company shall be guilty of the offence and shall be liable to be proceeded against and punished accordingly. Where 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 or partner of the firm, 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.
