Section 10(1) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
(1)If the person committing an offence under this Act is a company, every person, who at the time the offence was committed, was incharge of and was responsible to, the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing in this sub-section shall render any such person liable to any punishment, if he proves that the offences were committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
