Section 25(2) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(2)Where the occupier is a company any one or more of the Directors thereof, or in the case of a private company any one or more of the shareholders thereof may be prosecuted and punished under this Act for any offence for which the occupier is punishable :Provided that the company may give notice to the Collector that it has nominated a Director, or in the case of a private company, a share-holder to be the occupier for the purposes of this Act and such Director or share-holder shall be deemed to be the occupier for the purposes of this Act until further notice cancelling his nomination is received by the Collector or until he ceases to be a Director or share-holder.
