Section 17(2) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(2)Notwithstanding anything contained in sub-section (1) of this section where an offence under this Act 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, Agent, Officer or person concerned in the management of the Company, suchDirector, Manager, Secretary, Officer or person concerned, shall be liable to be proceeded against and punished accordingly.Explanation :- For the purposes of this section:(a)"Company" means a body corporate and includes a firm or other association of Individuals; and(b)"Director" in relation to a firm means a partner of an employee as Director of the firm.
