Section 96 in The Bihar and Orissa Excise Act, 1915
96. Limitation of suits and prosecutions.
- No Civil Court shall try any suit against the [Government] [The Substituted by A.L.O. for 1950, 'Provincial Government'.] in respect of anything done, or alleged to have been done, in pursuance of this Act;and, except with the previous sanction of the [State Government] [The Substituted by A.L.O. for 1950, 'Provincial Government'.], no Magistrate shall take cognizance of any charge made against any Excise Officer under this Act or any other law relating to the excise revenue, or made against any other person under this Act;unless the suit or prosecution is instituted within six months after the date of the act complained of.
