Section 24 in The Industries (Development And Regulation) Act, 1951
24. Penalties .-
[(1) If any person contravenes or attempts to contravene or abets the contravention of-(i)the provisions of sub-section (1) ][or sub-section (4)] [ Inserted by Act 67 of 1973, Section 3 (w.e.f. 7.2.1974).] of section 10, or of sub-section (1) of section 11 or of section 11-A or of sub-section (1) of section 13 [or of ] [Inserted by Act 71 of 1956, Section 4 (w.e.f. 1.3.1957). ][sub-sections (2), (2-A), (2-D), (2-F), and (2-G) of section 29-B] [ Substituted by Act 4 of 1984, Section 4, for " sub-section (2) of section 29-B" (w.e.f. 12.1.1984).], or(ii)any direction issued under section 16 or sub-section (3) of section 18-B, or(iii)any order made under section 18-G, or(iv)any rule the contravention of which is made punishable under this section, he shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both, and, in the case of a continuing contravention, with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention.(2)If the person contravening any of the said provisions is a 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, 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.(3)Notwithstanding anything contained in sub-section (2), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director or manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall also be liable to be proceeded against and punished accordingly.Explanation. -For the purposes of this section,-(a)"company "means any body corporate and includes a firm or other association individuals; and(b)"director "in relation to a firm means a partner in the firm.[24-A. Penalty for false statements .-If any person,-(a)when required by this Act or by any order under this Act to make any statement or furnish any information, makes any statement or furnishes any information which is false in any material particular and which he knows or has reasonable cause to believe to be false or does not believe to be true; or(b)makes any such statements as aforesaid in any book, account, record, declaration, return or other document which he is required by any order made under this Act to maintain or furnish, he shall be punishable with imprisonment which may extend to three months, or with fine which may extend to two thousand rupees, or with both.]
