Section 58(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)When an offence under this Act has been committed by a Company, every person who at the time the offence was committed was responsible to the Company for the conduct of its business as well as the Company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that, nothing contained in this Sub-section shall render of such entry; and any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the Commission of such offence.
