Section 9 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
9. Offences by corporations.
- If the person contravening the order made or deemed to be made under Section 3 is a company or other body corporate, every Director, Manager, Secretary or other Officer or Agent of such company or body corporate or of the Managing Agent thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.
