Section 35(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)Where any offence under this Act has been committed by a company every person, who, at the time the offence was committed was in charge 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, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.
