Section 417C in The Mumbai Municipal Corporation Act, 1888
417C. [ Application for summons to be refused if not applied for within reasonable time. [Section 417B and 417C were inserted by Bombay 2 of 1899, Section 6(1)(b).]
- In all prosecutions under section [* *] 417-B 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 for the alleged date of the offence of which such person is accused.]Weights and Measures
