Section 31(1) in The Jammu and Kashmir Energy Conversation Act, 2011
(1)Where a company makes a default in complying with the provisions of clause (e) or clause (f) or clause (j) or clause (k) or clause (m) or clause (n) or clause (p) or clause (r) or clause (s) of section 12, every person who at the time of such contravention was in charge 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 have acted in contravention of the said provisions and shall be liable to be proceeded against and imposed penalty under section 24 or section 25 accordingly :Provided that nothing contained in this sub-section shall render any such person liable for penalty provided in the Act, if he proves that the contravention of the aforesaid provisions was committed without his knowledge or that he exercised all due diligence to prevent the contravention of the aforesaid provision.
