Section 104(1) in Karnataka Maritime Board Act, 2015
(1)If the person committing an offence under this Act is a company, every person who, at the time of the offence was committed was in charge of, and was responsible to the company for the conduct of business of company, as well as the company, 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 such 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.
