Section 18(2) in Kerala Motor Transport Workers Welfare Fund Act, 1985
(2)Not with standing anything contained in sub section (1) where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to, any neglect on the part 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 offence 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 and(b)Director in relation to a firm means a partner in the firm
