Section 8(2) in Assam Health (Prohibition of Manufacturing, Trade, Advertisement, Storage, Distribution, Sale and Consumption of Zarda, Gutkha, Panmasala etc. Containing Tobacco and/or nicotine) Act, 2013
(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent and connivance of or is attributable to any neglect on the part of, any Director, Manager, Secretary, Store-Keeper, Vendor or any other officer of the company, such Director, Manager, Secretary, Store-keeper Vendor or any other officer of the company, shall also be deemed to be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,-(a)"Company" means any body corporate and include a firm or other association of individuals; and(b)"Director" in relation to a firm, means a partner in the firm.
