Section 36 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
36. Limitation of prosecution.
(1)No court shall take cognizance of any offence under this Act or die rules made thereunder except on complaint in wiring made within six months of the date which the offence is alleged to have been committed.(2)Courts empowered to try offence under this Act. - No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act, or the rules made thereunder.(3)[ The Chief Inspector may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act, cither before or after the institution of the prosecution, on realisation of such amount of composition, fee as he thinks fit not exceeding the maximum amount of fine fixed for the offence; and where the offence is so compounded-(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;(ii)after the institution of the prosecution, the composition shall amount to acquittal of the offender.]
