Section 36 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
36. Offences by companies.
(1)If the person committing an offence punishable under this Act is a company, the company and every director, .manager, secretary or agent of the company; unless such director, manager, secretary or agent proves that the offence was committed without his knowledge or consent, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished.(2)Notwithstanding anything contained in sub-section (1), where an offence punishable under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any other officer or person concerned in the management of the company, such other officer or person shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished.Explanation. - For the purposes of this section -(a)"company" means a 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.
