Section 9(1) in The M.P. Pashu (Niyantran) Adhiniyam, 1976
(1)If the person contravening an order made under Section 4 is a corporation, every person, who at the time the contravention was committed, was in charge of and was responsible to the corporation for the conduct of the business of the corporation as well as the corporation, shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention.
