Section 11(1) in Meghalaya Interpretation and General Clauses Act, 1972
(1)If a person committing an offence under any enactment is a company, the company as well as every person in charge, of, and responsible to the company for the conduct of its business at the time of commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.
