Section 514(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The period of limitation shall be-(a) six months, if the offence is punishable with fine only;(b) one year, if the offence is punishable with imprisonment for a term not exceeding one year;(c) three years, if the offence is punishable with imprisonment for a term exceeding one year but not exceeding three years.
