Section 27(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(1)Where any contravention of any of the provisions of this Act is made by a company, every person who, at the time when the contravention was made, was incharge of, and was responsible to, the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordinglyProvided that nothing contained in this sub-section shall render any such person, liable to any punishment if he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention.
