Section 22 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
22. offences by firm, company or Association of individuals.
(1)Where the oil palm Entrepreneur/Occupier of the factory is a firm or an Association of individuals, any one or more of the partners or members thereof may be prosecuted and punished under this Act for any offence for which the oil palm Entrepreneur or Occupier of the factory thereof is punishable;Provided that the firm or association may inform the Oil Palm Commissioner in writing that they have nominated one of their partners or members as the Occupier of the factory for the purpose of this Act and such partner or member shall be deemed to be the oil palm Entrepreneur or Occupier of the factory for the purpose of this Act, until further information cancelling his nomination is received by the Oil Palm Commissioner or until he ceases to be a partner or member of the firm or association, as the case may be.(2)Where the oil palm Entrepreneur or Occupier of the factory is a Company or a Co-operative Society, any one or more of its Directors, or as the case may be, members of the Committee may be prosecuted and punished under this Act for any offence for which the oil palm Entrepreneur or Occupier of the factory is punishable:Provided that the Company or Co-operative Society may inform in writing the Oil Palm Commissioner that they have nominated a Director or a share holder of such company or a member of such Co-operative Society or its committee to be the oil palm Entrepreneur or Occupier of the factory for the purpose of this Act and such Director, share holder or member shall be deemed to be the oil palm Entrepreneur or Occupier of the factory for the purposes of this Act, until further notice cancelling his nomination is received by the Oil Palm Commissioner or until he ceases to be a Director, share holder or member as the case may be.
