Section 22(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)Where the occupier of a factory [or owner of a khandasari unit] [The words are inserted in section 22 along with the marginal heading, by Act No.4 of 1967.] is a firm or other association of individuals, any one or more of the partners or members thereof may be prosecuted and punished under this Act for any offence for which the occupier of the factory [or owner of the khandasari unit] [Inserted by Act No.4 of 1967.] is punishable;Provided that the firm or association may give notice to the Collector and the Cane Commissioner that it has nominated one of its partners or members to be occupier of the factory [or owner of the khandasari unit] [Inserted by Act No.4 of 1967.] for the purposes of this Act, and such individual shall be deemed to be the occupier of the factory [or owner of the khandasari unit] [Inserted by Act No.4 of 1967.] for the purposes of this Act until further notice cancelling his nomination is received by the Collector and the Cane Commissioner or until he ceases to be a partner or member of the firm or association, as the case may be.
