Section 136 in Andhra Pradesh Panchayat Raj Act, 1994
136. Persons empowered to prosecuted.
- Save as otherwise expressly provided in this Act, no person shall be tried for any offence against this Act or any rule or bye-law made thereunder, unless complaint is made within twelve months of the commission of the offence by the police, the Executive Authority or person expressly authorised in this behalf by the Gram Panchayat or Executive Authority:Provided that failure to take out a licence, obtain permission or secure registration under this Act, shall, for the purposes of this Section be deemed a continuing offence until the expiration of the period, if any, for which the licence, permission or registration is required and if no period is specified, complaint may be made at any time within twelve months from the commencement of the offence.
