(1)If the person committing an offence under these rules is a Company, the Company as well as every person in charge of and responsible to, the company for the conduct of its business at the time of commission of the offence, shall be deemed to be guilty of offence, and shall be liable to be proceeded against and punished accordingly.Provided that where a company has different establishment or branches or different units in any establishment or branch, the concerned Chief Executive and the person in charge of such establishment, branch, unit nominated by the company as responsible for the conduct of business shall be liable for contravention in respect of such establishment, branch or unit:Provided further that nothing in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(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 offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any Director, Manager, Secretary, or other Officer of the company, such director, Manager, Secretary or other Officer shall be liable to be proceeded against and punished accordingly.(3)This section shall not apply to such companies where the majority shareholding is held by Central or any State Government or such companies as the State Government may exempt.Explanation. - For the purpose of this section -"Company" means anybody corporate and includes a firm or other association of individuals; and "Director", in relation to the firm, means a partner in the firm.
