- No Civil Court shall try any suit against the Government or any servant of the Government in respect of anything done or alleged to have been done in pursuance of this Act and no Criminal Court shall take cognizance of any offence under this Act against any person unless the suit or prosecution, as the case may be, is instituted within six months from the date of the act complained of :Provided that the State Government may sanction the prosecution of any person for an offence under this Act even after the expiry of the said period of six months.
