Section 16 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
16. When Court to take cognizance of offence.
- No Court shall take cognizance of any offence under this Act,-(1)except on the complaiant made by an officer authorised by the Government in this behalf; and(2)unless the prosecution is instituted within six months from the date on which the offence is alleged to have been committed.
