Section 10 in The Rajasthan Lands (Restrictions on Transfer) Act, 1976
10. Offences by companies.
(1)If the person committing an offence under this Act is a company, every person, who at the time the offence was committed, was incharge of and was responsible to, the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing in this sub-section shall render any such person liable to any punishment, if he proves that the offences were 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), when an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or convenience 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 also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly:Explanation. - For the purposes of this section,-(a)"company" means any body corporate and includes a firm or other association of individuals: and(b)"director" in relation to a firm, means a partner in the firm.
