Section 5 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
5. Determination of "occupier" for purposes of this Act.
- Where the occupier of a factory is a firm or a company or other association, any one of its partners, or directors, or member may be prosecuted and punished under this Act for any offence for which the occupier of the factory is punishable:Provided that such firm or company or association may give notice to the Cane Commissioner that it has nominated one of its partners or directors or members to be the occupier of the factory for the purposes of this Act and such individual shall be deemed to be the occupier for the purposes of this Act until further notice cancelling his nomination is received by the Cane Commissioner.
