Section 21 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
21. Offences by Government Departments.
- Where an offence under this Act has been committed by any Department of the State Government, the head of the medical institution, where the offence has been committed 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 such head of the medical institution liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised due diligence to prevent the commission of such offence.
