Section 92 in The Trade And Merchandise Marks Act, 1958
92. Limitation as to commission of offence.
- No prosecution for an offence under this Act or under clause (d), clause (dd) , clause (e), clause (f), clause (h), clause (i) or clause (j) of section 18 of the Sea Customs Act, 1878 (8 of 1978), shall be commenced after the expiration of three yeas next after the commission of the offence charged, or two years after the discovery thereof by the prosecutor, whichever expiration first happens.
