Section 396(1) in West Bengal Municipal Corporation Act, 2006
(1)No person shall be liable to any punishment for an offence under this Act or the rules or the regulations made thereunder unless a complaint of such offence is made, before a Judicial Magistrate having jurisdiction, within six months next after-(a)the date of commission of such offence, or(b)the date on which the commission or the continuance of such offence is first brought to the notice of the Corporation or the Commissioner.
