Section 9 in The Maharashtra Electricity (Special Powers) Act, 1946
9. [ Offence by local authorities and corporations. [This section was substituted for the original by Bombay 41 of 1949, Section 10.]
- If the person referred to in section 8 is a local authority, its Chief Executive Officer in charge of the undertaking of supplying electrical energy and if such person is a company or other body corporate, the managing director, manager, secretary or other principal officer managing its business shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.]
