(1)No Magistrate other than a Judicial Magistrate of the first class shall take cognizance of any offence under this Chapter-(a)except on the complaint of a person whose name is on the electoral roll; and(b)unless such complaint has been made within fourteen days of-(i)the date of declaration of the result of any election to which the offence relates, or(ii)the date on which the offence is alleged to have been committed.(2)An appeal shall lie to the Court of Sessions from any conviction under this section.
