324. No prosecution for an offence under this Act to be instituted without consent of Board.
- No prosecution for an offence under this Act or any rule or bye-law made in pursuance thereof shall be instituted without the order or consent of the Board, and no such prosecution shall be instituted except within three months next after the commission of such offence, unless the offence is continuous in its nature, in which case a prosecution may be instituted within six months of date on which the commission or existence of the offence was first brought to the notice of Chairman of the Board:Provided that the failure to take out any license under this Act shall be deemed to be continuing offence until the expiration of the period for which such license in required to be taken out.
