Section 298(1) in Rajasthan Municipalities Act, 2009
(1)The Chief Municipal Officer may direct any prosecution for any public nuisance whatsoever or violation of any order or directions issued under this Act and may order proceedings to be taken for the recovery of any penalties and for the punishment of any persons violating the provisions of this Act or of any rule or bye-laws thereunder and may order the expenses of such prosecutions or other proceedings to be paid out of the municipal fund:Provided that no prosecution for an offence under this Act or rule or bye-laws framed thereunder shall be instituted except within six months after the commission of such offence.
