Section 14 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
14. Offences by Companies.- (1) Where an offence under this Act has been committed by a Company, every person who, at the time the offence was
committed 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 bedeemed 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 prove s that the offence wascommitted without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved thatthe offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any director, manager, secretary, orother officer to the company, such director, manager, secretary or other officer of the company shall also be deemed to be guilty of that offence and shall beliable to be proceeded against and punished accordingly.Explanation.- For the purpose of this section.-(a)“company” means anybody corporate and includes a firm or other association of individuals; and(b)“director” in relation to a firm, means a partner in the firm.
