Section 10 in The Prevention of Corruption Act, 1988
10. Person in charge of commercial organisation to be guilty of offence.
- Where an offence under section 9 is committed by a commercial organisation, and such offence is proved in the court to have been committed with the consent or connivance of any director, manager, secretary or other officer shall be of the commercial organisation, such director, manager, secretary or other officer shall be guilty of the offence and shall be liable to be proceeded against and shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and shall also be liable to fine.Explanation. - For the purposes of this section, "director", in relation to a firm means a partner in the firm.]
