Section 21 in The Karnataka Cinemas (Regulation) Act, 1964
21. Offences by companies.-
(1)Where an offence under this Act has been committed by a company, every person who at the time the offence was committed, wasin charge of, and was responsible to the company for the conduct of the business of thecompany, as well as the company shall be deemed to be guilty of the offence and shallbe 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 provided in this Act if he proves that the offence was committedwithout his knowledge or that he exercised all due diligence to prevent the commissionof such offence.(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has beencommitted 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 to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation.- For the purposes 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.
