Section 42(1) in Kerala Highway Protection Act, 1999
(1)Where the person committing any offence finder this Act is a company, the company as well as every person who is in charge of', and responsible to the company for the conduct of its business at the time of the commissioning of the offence 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 the sub-section shall render any such person liable to any, punishment, if lie proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.
