Section 514 in The Mumbai Municipal Corporation Act, 1888
514. [ Limitation of time within which complaints of offences punishable under this Act shall be entertained. [This section was substituted for the original section by Bombay 2 of 1911, Section 21.]
- No person shall be liable to punishment for any offence made punishable by this Act, unless complaint of such offence is made before a Presidency Magistrate within the time hereinafter prescribed in that behalf, namely:(a)if the offence be against the provisions of section 155, within six months next after the commission of such offence;(b)if the offence be against the provisions of sections [223, 229A, 240, 258.] 272(1), [272 (5), 274 (1), 274 (1A)] [These figures, letters and brackets were inserted by Bombay 5 of 1938, Section 45.], 281, 284, [287B(1), 287B(2),] [These figures, letters and brackets were inserted by Bombay 5 of 1938, Section 45.] [* *] [The figures and brackets repealed by Bombay 5 of 1920, Section 6.] or 390, [or any bye-laws framed under section 461(b),] [These figures and letter were inserted by Bombay 8 of 1918, Section 20.] 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.]
