Section 59(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)Where the occupier of a factory is a firm or other association of individuals, any of the individual partners or members thereof may be prosecuted and punished under this Act for any offence for which the occupier of the factory is punishable.Provided that the firm or association may give notice to the Cane Commissioner that it has nominated one of its partners or members to be the occupier of the factory for the purposes of this Act and such individual shall be deemed to be occupied for the purposes of this Act until further notice cancelling his nomination is received by the Cane Commissioner or until he ceases to be a partner or member of the firm or association.
