Section 87 in The Bihar State Housing Board Act, 1982
87. Procedure.
(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.(2)No court inferior to that of a Judicial Magistrate of the First Class shall try any offence punishable under this Act.
