Section 49 in Punjab Water Supply and Sewerage Board Act, 1976
49. Prosecution and trial of offences.
(1)No court shall take cognizance of any offence punishable under this Act unless complaint of such offence is made by the Board or any officer authorised by it in this behalf within six months next after the commission thereof.(2)No court inferior to that of a judicial magistrate of the first class shall try any offence punishable under this Act.
