Section 17(1) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
(1)Where an offence under this Act has been committed by a Horticulture Nursery/Company, every person who at the time of offence was committed, was incharge of and was responsible to the Horticulture Nursery/Firm/Company for the conduct of the business of the said Horticulture Nursery/Firm/Company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this section shall render any person liable to any punishment provided in this Act, if he proves beyond doubt that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
