Section 10(1) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
(1)Where an offence against any of the provisions of this Act or any rule made thereunder has been committed by a company every person, who at the time the offence was committed was incharge 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 any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due deligence to prevent the commission of such offence.
