Section 377 in The New Delhi Municipal Council Act, 1994
377. Limitation of time for prosecution.
(1)No person shall be liable to punishment for any offence against this Act or any rule, regulation or bye-law made thereunder, unless complaint of such offence is made before a municipal magistrate within six months next after-(a)the date of the commission of the offence; or(b)the date on which the commission or existence of such offence was first brought to the notice of the complainant.
