Section 57 in Uttar Pradesh Rural Housing Board Act, 1983
57. Offences by companies.
(1)If the person committing an offence punishable under the Act is a company, every person who at the time the offence was committed was in charge of, and was responsible to, the company for the conduct of business of the company, as well as the company, shall be deemed to be 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 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 such offence has been committed by a company and it is proved that the offence has been committed with the consent or connivance of any managing agent, secretary and treasurer, director, manager, secretary or other officer of the company, such managing agent, secretary and treasurer, 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 a 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.
