Section 15 in The United Provinces(Temporary) Accommodation Requisition Act, 1947
15. Cognizance of offences under the Act.
- No court shall take cognizance of any offence punishable under this Act except on a report in writing of the fact constituting such offence made by the District Magistrate.[15-A. Offences by companies. [Instituted by U.P. Act 38 of 1972, vide section 5 (w.e.f. 30th Sept., 1972)](1)If the person committing an offences under this Act is a company, the company as well as every person in charge of and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to he guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. .(2)Notwithstanding anything contained in sub-section (1), where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of or that the commission of the offence 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 and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section, -(a)'Company' means any body corporate, and includes a firm or other association of individuals, and(b)'Director', in relation to a firm, means a partner in the firm.]
