Section 7(3) in Haryana Essential Services Maintenance Act, 1974
(3)Notwithstanding anything contained in sub-section (2), whereas 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 that the commission of the offence is attributable to any neglect on the part of, a director, manager, secretary or other officer or the company, such director, manager, secretary or other officer shall also be 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 of individuals; and(b)"director" in relation to a firm means a partner in the firm.
