Section 55 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
55. Limitation of prosecutions.
No court shall take cognizance of an offence punishable under this Act unless the complaint thereof is made within three months from the date on which the alleged commission of the offence came to the knowledge of the Director- General, the Chief Inspector, an office- bearer of a voluntary Organisation or, as the case may be, an office- bearer of any concerned trade union.
