Section 15 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
15. Offence by Companies.
- If the person committing any offence under the Act is a company, the company as well as every person incharge of and responsible to the company for the conduct of its business at the time of the commission of the offence 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 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.Explanation. - For the purposes of this section, "Company" means any body corporate and includes a firm or other association of individuals.
