Section 23 in Haryana Pond and Waste Water Management Authority Act, 2018
23. Offences by company.
- Where an offence under this Act has been committed by a company or residents association, every person who, at the time, the offence was committed was in charge of, and was responsible to the conduct of the business of the company or residents association shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this section shall, render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge.Explanation. - For the purposes of this section "company" means any body corporate and includes a firm or other association of individuals.
