Section 9(2) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
(2)Notwithstanding anything contained in sub-section (1) where an offence under the Act has been committed by a company and it is proved that the offence was committed with the consent or connivance of or is attributable to any neglect on the part of any director or manager or secretary or other officer of the company such director, manager, secretary or other officer of the company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation : - For the purposes of this section -(a)"company" means anybody corporate and includes a firm or other association of individuals, and(b)"director" in relation to a firm means a partner in the firm.
