Section 30(1) in The Karnataka Tank Conservation and Development Authority Act, 2014
(1)Where an offence under this Act has been committed by a company/residents association, every person who, at the time the offence was committed was in charge of, and was responsible to, the conduct of the business of the Company/residents association 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 sub-section, shall render any such person liable to any punishment provided in this Act 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:-(a)"Company" means any body corporate and includes a firm or other association of individuals,(b)"Director " in relation to a firm means a partner in the firm, in relation to the association, the Secretary or the President of the association as the case may be.
