Section 627 in The Orissa Municipal Corporation Act, 2003
627. Person empowered to prosecute.
- Save as otherwise expressly provided in this Act, no person shall be prosecuted for any offence committed under this Act, any rule or bye-law made there under, unless a complaint is made by a police or the Commissioner or by a person expressly authorized in this behalf by the Corporation or the Commissioner, within three months of the commission of the offence :Provided that failure to take out a licence or obtain permission under this act shall, for the purposes of this section, be deemed a continuing offence until the expiration of the period, if any, for which the licence or permission is required, and if no period is specified, complaint may be made at any time within twelve months from the commencement of the offence.
