Section 234(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The Chief Executive Officer may direct any prosecution for any public nuisance whatever, and may order proceedings to be taken for the recovery of any penalties, and for the punishment of any persons offending against the provisions of this Act, or of any bye-law thereunder, and may order the expenses of such prosecutions or other proceedings to be paid out of the district fund:Provided that, no prosecution for an offence under this Act or of any bye-law thereunder shall be instituted except within six months next after the commission of such offence.
