Section 36 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
36. Procedure for tried of offence.
- No court shall take cognizance of a complaint against any person for an offence under rule-35 on a complaint made by or with the previous sanction in writing of an Inspector under this Act within 6 months from the date on which the offence or contravention is alleged to have been committed.
