Section 12 in The M.P. Second Extension of Laws Act, 1961
12. The Madhya Bharat Nursing Homes Registration Act, 1954 (No. 28 of 1954)
Section 1. - For sub-sections (2) and (3), substitute the following, namely :-"(2) It extends to the whole of Madhya Pradesh."(3)It shall be in force in all such areas in which it was in force immediately before the commencement of the Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall come into force in other areas and on such date as the State Government may, by notification, appoint and different dates may be appointed for different areas."Section 8. - (1) In sub-section (1) for "not less than one calendar Month's notice" substitute "a notice of not less than thirty days" and for "within a calendar month after the receipt of the notice" substitute "within a period of thirty days from the date of the receipt of the notice".(2)In sub-section (3) for "within a calendar month after" substitute "within a period of thirty days from".(3)In sub-section (4) for "calendar month" substitute "period of thirty days".Section 13. - For Section 13, substitute the following, namely :-"13. Offences by Companies. - (1) Where an offence under this Act has been committed by a company, the company as well as every person in charge of, and responsible to the company for the conduct of its business at the time of the commission of the offence 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 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.(2)Notwithstanding anything contained in sub-section (1), where an 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, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to he 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 is a partner in the firm.
