Section 44A in The Bombay Weights and Measures Act, 1932
44A. [ Offences by corporations and associations of persons. [This Section was inserted by Bombay 17 of 1951, Section 3.]
- Where a person committing an offence under this Act is a Company, or other body corporate, or an association of persons (whether incorporated or not), every director, manager, secretary, agent or other officer or person concerned with the management thereof shall, unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence.]
