Section 48 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
48. Offence by companies, etc.
- Where a person committing an offence under this Act is a company, or other body corporate, or an association of persons (whether incorporated or not), or a firm, every director, manager, secretary, agent or other officer or person concerned with the management thereof, and every partner of the firm shall, unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence.
