Section 6(2) in Karnataka Land Grabbing Prohibition Act, 2011
(2)Notwithstanding anything contained in sub-section (1), where any such offence has been committed by a company and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation.- For the purposes of this section:-(a)"company, trust, firm, society" means respectively a company defined under the Companies Act, 1956 (Act No. 1 of 1956), trust defined under the Indian Trust Act, 1882 (Act No. 2 of 1882), firm defined in the Indian Partnership Act, 1932 (Act No. 9 of 1932), Society defined in the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960) or other association of individuals; and(b)"director" in relation to:-(i)a company means the director as defined in sub-section (13) of section 2 of the Companies Act, 1956 and partner means a partner in the firm;(ii)a society, a trust or other association of individuals, means the person who is entrusted under the relevant provisions of the Act or rules of the society, trust or other association with management of the affairs of the society, trust or other association, as the case may be.
