Section 252(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Notwithstanding anything contained in sub-section (1) where an offence underthis Act has been committed by a company and it is proved that the offence has beencommitted with the consent or connivance of or is attributable to any neglect on the partof any director, manager, secretary or other officer of the company, such director,manager, secretary or other officer shall also be deemed to be guilty of that offence andshall be liable to be proceeded against and punished accordingly.Explanation.- For the purpose of this section,-(a)"company" means a body corporate, and includes a firm, a society, anAssociation of persons;(b)"director" in relation to a firm means a partner in the firm.363. Official display of flag.- (1) No person shall fly any flag other than theNational Flag or a flag approved by the Government on the office of the Corporation.
