Section 19 in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
19. Offences by Corporation.
- Where a person committing any offence punishable under this Act is a company or an association or a body of persons, whether incorporated or not, the manager, secretary, agent or other principal officer managing the affairs of such company, association or body shall be deemed to be guilty of such offence.
