Section 35 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
35. Offences by companies.-(1) Where an offence under this Act has been committed
by a company, every person who at the time the offence was committed was in charge of, andwas responsible to, the company for the conduct of the business of the company, as well asthe company, shall be deemed to be guilty of the offence and shall be liable to be proceededagainst and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liableto any punishment provided in this Act if he proves that the offence was committed withouthis knowledge or that he had exercised all due diligence to prevent the commission of suchoffence.(2)Notwithstanding anything contained in sub-section (1), where any offence underthis Act has been committed by a company and it is proved that the offence has beencommitted with the consent or connivance of, or is attributable to, any neglect on the part ofany director, manager, secretary or other officer of the company, such director, manager,secretary or other officer shall also be deemed to be guilty of the offence and shall be liable tobe 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 ofindividuals; and(b)“director” in relation to a firm, means a partner in the firm.CHAPTER-IXMiscellaneous
