Section 17(2) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(2)Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company or a firm and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any officer of the, company as defined in sub- section (30) of section 2 of the Companies Act, 1956 (I of 1956) or of any partner in the firm, such officer or partner, as the case may be shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
