Section 12(2) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(2)Notwithstanding anything in sub-section (1) where any such offence 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 neglect on the part of, any Director, Manager, Secretary or other officer of the Company, shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,-(a)"Company" means a company as defined in the Companies Act, 1956 and includes a firm, a society or other association of individuals; and(b)"Director" in relation to,-(i)a firm, means a partner in the firm;(ii)a society or other association of individuals means the person who is entrusted, under the rules of the society or other association, with the management of the affairs of the society or other association, as the case may be.
