Section 10(2) in The Companies (Temporary Restrictions On Dividends) Act, 1974
(2)Notwithstanding anything contained in sub- section (1), where any offence against this Act has been committed by a company and it is proved that the offence has been committed with the consent or con- nivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company,, such director,- manager, secretary or other officer shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
