- No suit, prosecution or other proceeding against the Government or against any Excise Officer in respect of anything done or alleged to have been done in pursuance of this Act or of any other law for the time being in force relating to the Excise revenue, shall, except as provided in Section 69, sub-section (2) be entertained in any Court unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.
