Section 87J(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)If the person contravening any of the provisions of this Act is company, every person who, at the time the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company including its Directors, as well as the company 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 provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
