Section 61 in The Bombay Shops and Establishments Act, 1948
61. Limitation of prosecutions.
- [(1) No court shall take cognizance of any offence under this Act or any rule or order made thereunder, unless complaint thereof is made within [three months from the date on which the alleged commission of the offence came to the knowledge of an Inspector] [These words were substituted for the words 'six months of the date on which the offence is alleged to have been committed' by Bombay 28 of 1952, section 18.].
