Section 377(1) in The New Delhi Municipal Council Act, 1994
(1)No person shall be liable to punishment for any offence against this Act or any rule, regulation or bye-law made thereunder, unless complaint of such offence is made before a municipal magistrate within six months next after-(a)the date of the commission of the offence; or(b)the date on which the commission or existence of such offence was first brought to the notice of the complainant.
