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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 18.Penalty. - 1[(1)If any employer contravenes any of the provisions of this Act or any rule or order made thereunder, he shall be punishable with fine which may extend to two hundred rupees. (I-A) Whoever, having been convicted of any offence under this Act, is again convicted of an offence involving the contravention of the same provision, shall be punishable with fine, which may extend to five hundred rupees. (I-B) Where an offence 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 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 subsection shall render any such person liable to any punishment provided in this section, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. (I-C) Notwithstanding anything contained in subsection (I -B), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to, any gross negligence on the part 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 such offence shall be liable to be proceeded against and punished accordingly. (I-D) For the purposes of this section, - (a)"Company" means any body corporate and includes a firm or other association of individuals; and (b)"Director" in relation to a firm means a partner in the firm.] (2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this section. (3)No Court shall take cognizance of an offence under this section, unless the complaint thereof was made within six months of the date on which the offence is alleged to have been committed. 1.Subs. by Act 65 of 1962, Sec, 6, for sub- section (1) (w.e.f 15, January 1963).    |
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