Section 382(1) in Haryana Municipal Corporation Act, 1994
(1)Where an offence under this Act has been committed by a company, every person who, at the time the offence was committed, 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 offence and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in its Act, if he proves that the offences was committed without knowledge or that he exercised all due diligence to prevent the commission of such offence.
