Section 197 in Telangana District Boards Act, 1955
197. Board may prosecute.
(1)The Board may direct any prosecution for any public nuisance whatever, and may order proceedings to be taken for the recovery of any penalties and for the punishment of any person offending against the provisions of this Act, or of any rule or bye-law thereunder and may order the expenses of such prosecutions or other proceedings to be paid out of the District Fund:Provided that no prosecution for an offence under this Act or any rule or bye-law thereunder shall be instituted except within three months next after the commission of such offence.(2)Any prosecution under this Act or under any rule or bye-law thereunder may, save as therein otherwise provided be instituted before any Magistrate, and every fine or penalty imposed under or by virtue of this Act or any rule or bye-law thereunder, and also all claims to compensation or other expenses for the recovery of which no special provision is otherwise made in this Act, may be recovered on application to such Magistrate, by the distress and sale of any movable property within the limits of his jurisdiction belonging to the person from whom the money is claimed.
