Section 87(1) in The Bihar State Housing Board Act, 1982
(1)No court shall take cognizance of any offence punishable under this Act or any Rule or Regulation made thereunder unless complaint of such offence is made within twelve months next after the commission thereof:Provided that the court may take cognizance even after expiry of twelve months if it is satisfied that the complainant was, due to sufficient reasons, prevented from filing the complaint in time.
