Section 17E(1) in The Bombay Labour Welfare Fund Act, 1953
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974)-(a)no court inferior to that of a Metropolitan Magistrate or a judicial Magistrate of the first class shall try any offence punishable under this Act; and(b)no Court shall take cognizance of any offence punishable under this Act, unless a complaint thereof is made within six months of the date on which the offence is alleged to have been committed.
