Section 19 in The Orissa Aerial Ropeways Act, 1957
19. Prosecution of Promoter.
- No prosecution shall be instituted against a promoter for any offence under this Act except at the instance of an Inspector or of the District Magistrate, and no Court shall take cognizance of any such offence unless complaint thereof has been made within six months of the date on which the offence is alleged to have been committed.
