Section 7 in The East Punjab Molasses (Control) Act, 1948
7. Liability for breaches by Corporation or Company.
- If the person contravening an order made under this Act or any rules made thereunder is a corporation, company, partnership firm, or association of persons, every director, partner, manager or secretary thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention be deemed to be guilty of such contravention.[8. Controller to exercise supervision and control over sugar factories through subordinates.] [Section 8 substituted by Punjab Act 9 of 1964, Section 6.] - (1) The Controller may, for carrying out the purpose of this Act or the rules, orders or directions made or given thereunder, post at or depute to any sugar factory [or khandasari unit] [Inserted vide Punjab Act 23 of 1973.] any person subordinate to him for supervising and controlling the issue, storage and sale of molasses at the sugar factory.(2)For the purposes of sub-section (1), the occupier of a sugar factory shall provide all reasonable facilities to the person referred to in that sub-section of entry and inspection and for being posted at or deputed to his sugar factory.
