Section 4 in The East Punjab Factories (Control of Dismantling) Act, 1948
4. Offences by corporations.
- If the person contravening any of the provisions of sub-section (1) of Section 3 is a company or other corporate body, every director, manager or secretary or other officer or agent thereof, shall, unless he proves that the contravention took place without his knowledge or that be exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.
