Section 276(1) in Karnataka Municipalities Act, 1964
(1)The municipal council may direct any prosecution for any public nuisance whatever, and may order proceedings to be taken for the recovery of any penalties and for the punishment of any person offending against the provisions of this Act, or of any rule or bye-law made thereunder, and may order the expenses of such prosecutions or other proceedings to be paid out of the municipal fund:Provided that no prosecution for an offence under this Act or rule or bye- law framed thereunder shall be instituted, except within six months next after the date of the commission of such offence, or the date on which the commission or existence of such offence was first brought to the notice of the Municipal Commissioner or Chief Officer.
