- No Magistrate, other than a Magistrate of the first class, shall take cognizance of any offence punishable under Sections 28, 30, 31, 32, 33 and 34 shall any Magistrate take cognizance of such -(a)except on the complaint of a person whose name is on the electoral roll;(b)unless such complaint has been made within fourteen days of the date of the declaration of the result of any election to which the offence relates or within seven days of the date on which the offence is alleged to have been committed; and(c)except in the case of an offence punishable under Section 31, 33 and 34 unless the person complaining shall have deposited fifty rupees;The deposit mentioned in Clause (c) shall be refunded to the complaint, if the complaint is found to be true or if for any other reason, the Magistrate so directs.
