Section 22(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)Where the occupier of a factory [or owner of a khandasari unit] [Inserted by Act No.4 of 1967.] is a company or a co-operative society, any one or more of the directors thereof, or, in the case of a private company, any one or more, of the shareholders thereof, may be prosecuted and punished under this Act for any offence for which the occupier of the factory is punishable:Provided that the company or co-operative society may give notice to the Collector and the Cane Commissioner that it has nominated a director, and a private company may give notice to the said officers that it has nominated a shareholder, to be the occupier of the factory [or owner of the khandasari unit] [Inserted by Act No.4 of 1967.] for the purposes of this Act and such director or shareholder shall be deemed to be the occupier of the factory [or owner of the khandasari unit] [Inserted by Act No.4 of 1967.] for the purposes of this Act until further notice cancelling his nomination is received by the Collector and the Cane Commissioner or until he ceases to be a Director or shareholder, as the case may be.
