Section 12 in The Bombay Forward Contracts Control Act, 1947
12. Offences by corporations and firms.
- 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 guilty of such offence.
