Section 465(2) in Arunachal Pradesh Municipal Act, 2007
(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 has been committed with the consent or connivance 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 liable to be proceeded against and punished accordingly -Explanation. - For the purpose of this section -(a)"company" means 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.
