Section 87J(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence was committed with the consent or connivance of, or is attributable to any neglect on the part of, any Director or Manager, Secretary or other officer of the company, he shall also be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.Explanatory :- For the purpose of this section,-(a)"company" means any body corporate and includes a firm or association of individuals, and(b)"Director" in relation to a firm means a partner in the firm.
