Section 20(2) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
(2)Notwithstanding anything contained in sub-section (1), where any offence under section 19 has been committed by a company and it is proved that the offence was committed with consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other office shall 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)"company" means any body corporate and includes a firm or other association of individuals; and(b)"director" in relation to a firm, means a partner in the firm.
