Section 28 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
28. Offences by Companies.
(1)If the person committing an offence under this Act, is a company, the person incharge of and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be prosecuted against and punished accordingly:Provided that nothing contained in this section shall render any person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(2)Notwithstanding anything contained in sub-section (1), 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 any Director, Manager, Secretary or other Officer of the company, such Director, Manager, Secretary or other Officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation.- For the purpose of this section:-(a)"Company" means any body corporate and includes a firm, or other association of individuals; and(b)"Director" in relation to a firm, means a partner in the firm.
