Section 10(3) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(3)If the person committing an offence punishable under this Act is a company, the company, and every director, manager, secretary or agent of the company, unless such director, manager, secretary or agent proves that the offence was committed without his knowledge or consent or that he exercised all due diligence to prevent the commission of such offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished.
