Section 426 in The Maharashtra Municipal Corporations Act, 1949
426. Application for summons to be refused if not applied for within a reasonable time. - In all prosecutions under section 425 the Magistrate shall refuse to issue a summons for the attendance of any person accused of an offence against such section, unless the summons is applied for within a reasonable time from the alleged date of the offence of which such person is accused.
VIII. Proceedings before Magistrates and the Sessions Court.
