(1)In any case of alleged offence by a police officer or other person, or of a wrong alleged to have been done by such police officer or other person, by any act done while acting or purporting to act in the discharge of his official duty or authority, or wherein, it shall appear to the Court that the offence or wrong if committed or done was of the character aforesaid, the prosecution or suit shall not be entertained and, if entertained, shall be dismissed, if it is instituted more than three months after the date of the act complained of:Provided that any such prosecution against a police officer or other person may be entertained by the Court, if instituted with previous sanction of the Government, within one year from the date of the offence.(2)In the case of an intended suit on account of such a wrong as aforesaid, the person intending to sue shall be bound to give to the alleged wrongdoer not less than one month's notice of the intended suit with sufficient description of the wrong complained of, failing which such suit shall be dismissed.(3)The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service and shall state what tender of amends has been made by the defendant and a copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.
