Section 21(1) in The Karnataka Cinemas (Regulation) Act, 1964
(1)Where an offence under this Act has been committed by a company, every person who at the time the offence was committed, wasin charge of, and was responsible to the company for the conduct of the business of thecompany, as well as the company shall be deemed to be guilty of the offence and shallbe liable to be proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committedwithout his knowledge or that he exercised all due diligence to prevent the commissionof such offence.
