Section 347 in Tamil Nadu District Municipalities Act, 1920
347. Persons empowered to prosecute.
- [xxx] [The word 'Save as provided in section 59' were omitted by section 137(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] [Save as otherwise expressly provided in this Act, no court shall take cognizance of any offence] [These words were substituted for the words 'No person shall be tried for any offence' by section 22 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act 10 of 1962)] against the provisions of this Act, of of any rule, or by-law made under it unless complaint is made by the police, or the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or by a person expressly authorised in this behalf by the council or the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] within three months of the commission of the offence. But nothing herein shall affect the provisions of the [Code of Criminal Procedure, [1898] [See now the Code of Criminal Procedure 1973 (Central Act 2 of 1974).] (Central Act V of 1898)] [This sub-section was substituted for the original sub-section (3) by section 25(i) of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] in regard to the power of certain magistrates to take cognizance of offences upon information received or upon their own knowledge or suspicion:Provided that failure to take out a licence, obtain permission or secure registration imder 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, permission or registration is required and if no period is specified, bomplaint may be made at any time within twelve months from the commencement of the offence.
