(1)No Magistrate other than a Judicial Magistrate of the first class shall take cognizance of any offence under this Chapter-(a)except on the complaint of a person whose name is on the electoral roll; and(b)unless such complaint has been made within fourteen days of-(i)the date of declaration of the result of any election to which the offence relates, or(ii)the date on which the offence is alleged to have been committed.
