The Lotteries (Regulation) Act, 1998
9. Offences by companies.-
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Where an offence under this
Act has been committed by a company, every person who at the time the
offence was committed was incharge 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 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.
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Notwithstanding anything
contained in sub-section (1), where an offence under this Act has been committed
by a company and it is proved that the offence has been committed with the
consent or connivance of, or is attributable to, any neglect on the p art
of, any director, manager, secretary or other officer of the company,
such director, manager, secretary or other officer shall also be deemed to be
guilty of the offence and shall be liable to be proceeded against and punished
accordingly. Explanation.-For the purposes of
this section,-
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"company" means any body
corporate and includes a firm or other association of
individuals; and
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"director", in relation to a
firm, means a partner in the firm.
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