(1)No Judicial Magistrate shall take cognizance of an offence punishable.(a)under Section 61 or Section 66 except on his own knowledge or suspicion or on the complaint or report of an excise officer; or(b)under Section 62, Section 63, Section 63-A, Section 64, Section 65, Section 68, or Section 70, except on the complaint or report of the Collector or an excise officer authorized by him in that behalf.[Provided that no police officer or constable discharging the function of an excise officer, shall file a complaint or make the report, set out in clause (a) in regard to the offences of collection, possession and sale of liquor, committed on the premises of a licensed vend, unless authorised to do so, by the Financial Commissioner.] [Added by Haryana Act No. 8 of 1987.](2)Except with the special sanction of the State Government no shall take cognizance of any offence punishable under this Act unless the prosecution is instituted within a year after the date on which the offence is alleged to have been committed.
