Section 33(2) in The U.P. Participatory Irrigation Management Act, 2009
(2)Whenever the offence under sub-section (1) is committed by a company or a society every person who, at the time the offence is committed was in charge of, and was responsible to the company/society for performing its functions and having powers to perform such functions, as well as the company/society, shall be liable to be proceeded against and punished for such offence.
