Section 45(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(2)Notwithstanding anything contained in sub-section (1), whereby an offence under this Act has been committed by a Department of Punjab Government and it is proved that the offence has been committed by a service provider with the consent or connivance of, or is attributable to any neglect on the part of any officer, such officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished according to the provisions of this Act and the rules made thereunder.
