Section 23(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)Notwithstanding anything contained in sub-section (1), where an offense under this Act has been committed with the consent or connivance of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offense 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;(b)"director" in relation to a firm means a partner in the firm.[23-A. Compounding of offenses.
