Section 17 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
17. Offences by Horticulture Nurseries, companies or firm.
(1)Where an offence under this Act has been committed by a Horticulture Nursery/Company, every person who at the time of offence was committed, was incharge of and was responsible to the Horticulture Nursery/Firm/Company for the conduct of the business of the said Horticulture Nursery/Firm/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 section shall render any person liable to any punishment provided in this Act, if he proves beyond doubt that the offence was committed without his knowledge or that he 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 Horticulture Nursery/Firm/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 Nurseryman, Director, Manager, Secretary or any other officer of the Horticulture Nursery/Firm/Company, such Nurseryman, Director, Manager, Secretary or other officer shall 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 a body corporate and includes a firm or other association of individuals;(b)'Director' in relation to a firm means a partner in the firm.
