Section 12 in The Bombay Smoke-Nuisances Act, 1912
12. Cognizance of offences.
- A Magistrate may the cognizance of an offence against this Act only -(a)upon a complaint [made by an Officer specially empowered by the State Government in this behalf, or by an Inspector, with in each case the previous sanction] [These words were substituted for the words 'made by and Inspector' with the previous sanction by Maharashtra 22 of 1961, Section 7.] [**] [These words were substituted for the words 'or with the written authority of the Chief Inspector,' by Bombay 10 of 1924, Section 2.] of the Commission or of a sub-committee appointed by the Commission], and(b)[ within a period of three months from the date on which the alleged commission of the offence came to the knowledge of the Inspector.] [This clause was substituted for the original by Bombay 55 of 1953, Section 4.]
