Section 36A(4) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(4)A magistrate may take cognizance of an offence under this section,-(a)on a report of a police officer; or(b)on the information of any other person; or(c)upon his own knowledge or suspicion that such an offence has been committed:Provided that no cognizance shall be taken where the offence alleged was committed more than six months after the date the offence is said to have been committed.]
