Section 21(3) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
(3)If the person committing an offence punishable under sub-section (1) is a company, the company and every director, manager, secretary or agent of the company, unless such director, manager, secretary or agent proves that the offence was committed without his knowledge or consent, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished.
