Section 362 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
362. Indian Penal Code.
Offences by companies.- (1) Where any offence under this Act has beencommitted by a company, every person who, at the time the offence was committed, wasin charge of, and was responsible to, the company for the conduct of the business of thecompany, as well as the company, shall be deemed to be guilty of the offence and shall
