Section 27(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Where an offence under this Act has been committed by a Corporation, every person who at the time the offence was committed was incharge of, and was responsible to the Corporation for the conduct of the business of the Corporation, as well as the Corporation, 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 sub-section shall render any such person liable to any punishment provided in the Act, if he proves that the offence was committed without his knowledge or that he has exercised all due diligence to prevent the commission of such offence.
