Section 538B(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The period of limitation shall be-(a)six months, if the offence is punishable with fine only;(b)one year, if the offence is punishable with imprisonment for a term not exceeding one year ;(c)three years, if the offence is punishable with imprisonment for a term exceeding one year but not exceeding three years.
