Section 20(2) in Kerala Fishermen's Welfare Fund Act, 1985
(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 is attributable to any wilful negligence, default, breach of duty, misfeasance or breach of trust on the part of any officer of the company, such officer of the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,-(a)"company" means any body corporate and includes a firm, a co-operative society or other association of individuals;(b)"director" in relation to a firm, means a partner in the firm ;(c)"officer of the company" means the Managing Director, Director, Managing Agent, Secretary, Treasurer or Manager of the company and includes the office-bearers of a firm co-operative society or other association of individuals; and(d)"officer of the company who is in default" means any officer of the company who is knowingly guilty of non-compliance, failure, or contravention of the provisions of this Act or the scheme, or who knowingly and wilfully authorises or permits such non-compliance, failure or contravention.
