Section 16(2) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(2)Notwithstanding anything contained in sub-section (1), 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 member of the management or any employee of the company, such person (s) shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished under Section 15.Explanation. - For the purpose of this Section -(a)"Company" means any body corporate and includes a firm, sole-proprietorship or any association of individuals dealing with business of acids.
