Section 20(2) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(2)Notwithstanding anything contained in sub-clause (1), where acontravention or failure under this Act has been made by a company and it isproved that such contravention or failure has been made with the consent orconnivance of, or is attributable to any neglect on the part of any DirectorManager, Secretary, or other officer of the company, such Director or Manger,Secretary, or other officer shall also be deemed to be guilty of that contraventionor failure, as the case may be and shall be liable to be proceeded against andimposed penalty accordingly.Explanation – For purposes of this clause(a)“company” means any body corporate, and includes a firm or otherassociation of individuals;(b)“director”, in relation to a firm, means a partner in the firm.
