(2)Notwithstanding anything contained in sub-section.(1) where any 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, manage, secretary, or other officer of the company, such director, manager, secretary or other officer shall also be deemed to-be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section -(a)'Director' in relation to a firm, means a partner in the firm; and(b)'company' means any body corporate and includes a firm or other association of individuals.
