Section 9 in The M.P. Pashu (Niyantran) Adhiniyam, 1976
9. Offences by corporations.
(1)If the person contravening an order made under Section 4 is a corporation, every person, who at the time the contravention was committed, was in charge of and was responsible to the corporation for the conduct of the business of the corporation as well as the corporation, shall be deemed to be guilty of the contravention and 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, if he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention.(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a corporation 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 corporation 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.
