Section 17 in Tripura Horticultural Nurseries (Regulation) Act, 2013
17. Offences by companies.
- i. Where an offence under this Act is committed by a company, or by a person who at the time when offence was committed, was in charge of, and was responsible to the company, 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 under in the Act, if he proves that the offence was committed without his knowledge or he has exercised all due diligence to prevent the omission of such offence.ii. Notwithstanding anything contained in sub-section (i), where an offence under this Act is 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 the director, manager, secretary or other, by whatever name or designation he is called, shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,(a)"Company" means a company as defined under the Companies Act, 1956 and includes a firm or association of individuals or a voluntary association formed or organized to carry on a business;(b)"Director" in relation to a company or firm, includes a partner in the firm.
