Section 68(6) in Orissa Minor Minerals Concession Rules, 2004
(6)Notwithstanding anything contained in Sub-rule (5), where an offence under these rules 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 be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation-For the purposes of this rule,-(a)"Company" means any body, corporate and includes a firm or other association of individuals;(b)"Director" in relation to a firm means a partner in the firm.
