Section 20(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)Where a contravention of any of the provisions of this Act or failureto comply with any order or direction given under this Act has been made by acompany, every person who at the time the contravention or failure was madewas in charge of and was responsible to the company for the conduct of liebusiness of the company, as well as the company shall be deemed to be guilty ofthe contravention or failure, as the case may be, and shall be liable to beproceeded against the imposition of penalty accordingly:Provided that nothing contained in this sub-clause shall render any suchperson liable to any penalty, if he proves that such contravention or failure, as thecase may be, was made without his knowledge or that he exercised all duediligence to prevent the making of such contravention or failure, as the case maybe.
