Section 15 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
15. Offences by corporation.
- Where a person committing any offence punishable under this Act is a company or an association or a body of persons, the manager secretary, agent or other principal officer managing the affairs of the company, association or body shall be deemed to be guilty of such offence.
