Section 6B(2) in The West Bengal Rural Employment And Production Act, 1976
(2)Notwithstanding anything contained in sub-section (1), where an offence under section 6A has been committed by an owner of a tea estate or coal-bearing land, as the case may be, 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 shall be deemed to be guilty or that offence and shall be liable to be proceeded against and punished accordingly.
