Section 17(2) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
(2)Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a Horticulture Nursery/Firm/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 Nurseryman, Director, Manager, Secretary or any other officer of the Horticulture Nursery/Firm/Company, such Nurseryman, Director, Manager, Secretary or other officer shall be deemed to be 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;(b)'Director' in relation to a firm means a partner in the firm.
