Section 67 in The Maharashtra Non-Trading Corporations Act, 1959
67. Meaning of officer who is in default.
For the purpose of any provision in this Act which enacts that an officer of the corporation who is in default shall be liable to any punishment or penalty, whether by way of imprisonment, fine or otherwise, the expression “officer who is in default” means any officer of the corporation who is knowingly guilty of default, non-compliance, failure, refusal or contravention mentioned in that provision, or who knowingly and willfully authorizes or permits such default, non-compliance, failure, refusal or contravention.
