Section 31 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
31. Limitation to institution of civil suit or prosecution
(1)When a civil suit or prosecution may be lawfully instituted for any act done or intended to be done by a person under the provisions of this Act, or under other general powers of the Police conferred by this Act, such suit or prosecution shall be instituted within three months after the act shall have been done and not otherwise. The notice in writing of such civil suit and of the cause thereof shall be given to the defendant or to the Superintendent of Police or the Assistant Superintendent of Police of the district within whose jurisdiction the act was committed, one month atleast before the institution of the suit.(2)No damage shall be allowed to a plaintiff in any such civil suit, if sufficient amends have been made before instituting the suit, or if a sufficient sum for damages has been paid into Court by the defendant or any other person on his behalf after the institution of the suit; and if a decree is given in favour of the plaintiff in such suit, the defendant shall not be made to pay the cash, unless the Judge, who had tried the case, deems fit to have the costs paid for having reasonably instituted the suit:Provided that a suit shall not lie in a Civil Court when the prosecution has been brought against the officer for the same act in a Criminal Court.
