Section 112(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)No court shall take cognizance of any offence under this Act or any rule, order, regulation or bye-laws made thereunder, unless complaint thereof is made within six months from the date on which the alleged commission of the offence come to the knowledge of the Director, officer, Vice-Chairman or person referred to in sub-section (2).
