Section 8(2) in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
(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 same was committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary, or other officer or employee of the company, such director, manager, secretary, other officer or employee shall also be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.Explanation.—For the purpose of this section,—(a)"a company" means any body corporate and includes a firm, a trust, a co-operative society and other association of individuals;(b)"director", in relation to a firm or trust, means a partner in the firm or a beneficiary in the trust.
