Section 75 in The Calcutta Hackney-Carriage Act, 1919
75. Liability to fine when incurred. -
(1)No person shall be liable to prosecution for any offence under this Act, unless the complaint respecting such offence be made within one month from the commission of such offence.(2)For the purposes of this section every omission punishable under this Act shall be deemed to be a continuing offence so long as the omission continues.
