Section 87J in The Goa, Daman and Diu Public Health Act, 1985
87J. Offences by companies.
(1)If the person contravening any of the provisions of this Act is company, every person who, at the time the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company including its Directors, as well as the company shall be deemed to be guilty of the contravention, and shall be 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 committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(2)Notwithstanding anything contained in sub-section (1) where an offence under this 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, Secretary or other officer of the company, he shall also be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.Explanatory :- For the purpose of this section,-(a)"company" means any body corporate and includes a firm or association of individuals, and(b)"Director" in relation to a firm means a partner in the firm.
