Section 14(2) in The Protection Of Civil Rights Act, 1955
(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed with the consent of any director or manager, secretary or other officer of the company, 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.Explanation. For the purposes of this section,(a)company means any 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.[14-A. Protection of action taken in good faith [Inserted by Act 106 of 1976, Section 16 (w.e.f. 19.11.1976).]
