Section 233(1) in The Howrah Municipal Corporation Act, 1980
(1)No person shall be liable to any punishment for an offence under this Act of the rules or the regulations made thereunder unless a complaint of such offence is made before a [Judicial Magistrate of the first class] within six months from -(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.
