Section 5(1) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(1)If the person committing an offense under this Act is a company, every person, who at the time the offense was committed was incharge of, and was responsible to the company for the conduct of the business of the company, as well as the company, shall be deemed to the guilty of the offense and shall be liable to the proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act, if he proves that the offense was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offense.
