Section 665 in Greater Hyderabad Municipal Corporation Act, 1955
665. Limitation of time within which complaints of offences punishable under this Act shall be entertained.
- No person shall be liable to punishment for any offence made punishable by this Act, unless complaint of such offence is made before a Magistrate within the time hereinafter fixed in that behalf, namely -(a)if the offence be against the provisions of section 213, within six months next after the commission of such offence;(b)if the offence be against the provisions of sections 299, 313, 337, 352 (1), 353 (5), 354 (3), (a), (b), 363, 366, 371 (1), (2), or 516 or any bye-laws made under section 586, within three months next after the commission or discovery of such offence;(c)if the offence be against any other provision of this Act, within three months next after the commission of such offence.
