Section 40(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act 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, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence;Explanation. - For the purpose of this section -
