Section 14C in The Hoarding and Profiteering Prevention Ordinance, 2000
14C. Offences by Corporations.
- If the person contravening any provision of this Ordinance is a company or other body corporate, every director, manager, secretary or other officer or agent thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.]
