Section 53 in The Tamil Nadu District Police Act, 1859
53. Limitation of action.—
All act ions and prosecutions against any person which may be lawfully brought for anything done or intended to be done, under the provisions of this Act, or under the provisions of any other law for the time being in force conferring powers on the Police shall be commenced within three months after the act complained of shall have been committed and not otherwise; and notice in writing of such action and of the cause thereof shall be given to the defendant; or to the Superintendent, or other superior officer of the district in which the act was committed, one month at least before the commencement of the action; and no plaintiff shall recover in any such act ion, if tender of sufficient amends shall have been made before such action brought, or if a sufficient sum of money shall have been paid into Court after such act ion, brought by or on behalf of the defendant; and though a decree shall be given for the plaintiff in any such action, such plaintiff shall not have cost against the defendant unless the Judge, before whom the trial shall be, certify his approbation of the act ion:Bar to action— Provided always that no act ion shall in any case lie where such officers shall have been prosecuted criminally for the same act.
