Section 428 in The Maharashtra Municipal Corporations Act, 1949
428. Limitation of time within which complaints of offences punishable under this Act shall be entertained. - No Magistrate shall take cognizance of any offence punishable under this Act, or any rule, regulation or bye-law, unless complaint of such offence is made before him,-
(a)within six months next after the date of the commission of such offence; or(b)if such date is not known or the offence is a continuing one within six months next after the commission or discovery of such offence.
