Section 425P(3) in Kolkata Municipal Corporation Act, 1980
(3)Where an offence under this section has been committed by a company, the provisions of section 619 shall apply to such company.Explanation.For the purposes of this section.(a)"person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or causes erection, destruction, removal, defacement or misuse of any heritage building, and(b)"company" shall have the same meaning as in the Explanation to section 619.]
