Section 20 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
20. Penalty where the person contravening in firm or a company.
- If the person who contravenes any of the provisions of this Act is a company or a firm, every Director, Partner, Manager or Secretary thereof shall, unless he proves that the contravention or non-compliance took place without his knowledge or that he exercised all due diligence to prevent such contravention or non-compliance be deemed to be guilty of such contravention or non-compliance.
