Section 48 in Tamil Nadu Hackney Carriage Act, 1911
48. Limitation restricting criminal proceedings.
(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 next after the commission of such offence.(2)Continuing offence. - 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.
