Section 392 in Chennai City Municipal Corporation Act, 1919
392. Period of limitation for making complaints.
- [***] [Omitted by section 203(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] [Save as otherwise expressly provided in this Act, no court shall take cognizance of any offence] [Substituted by section 13 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17tli September, 1962.] against any of the provisions of this Act, or of any rule, by-law, regulation or order made under it, unless complaint is made [within six months from the commission of the offence, by the police or the commissioner or by a person authorized in this behalf by the council, [the standing committee, any other committee] [Substituted for the words 'before a magistrate within six months after the commission of the offence' by section 203(ii) of the Madras City Municipal (Amendment) Act 1936 (Tamil Nadu Act X of 1936).] or the commissioner]:Provided that failure to take out a licence, obtain permission or secure registration under this Act shall for the purposes of [this section] [Substituted for the word 'sub-section (i)' by section 203(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] be deemed a continuing offence until the expiration of the period, if any, for which the licence, permission or registration is required, and if no period is specified, complaint may be made at any time within twelve months from the commencement of the offence.
