Section 89(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)Notwithstanding anything contained in sub-section (1), where an offence under this Chapter is committed by a company and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed 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 a 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.
