Section 24(2) in The U.P. Regulation Of Money-Lending Act, 1976
(2)Notwithstanding anything contained in sub-section (1), where any offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any managing agent, secretary, treasurer, director, manager or other officer of the company, such managing agent, secretary, treasurer, director, manager 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 purpose 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.
