Section 16 in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
16. When court to take cognizance of offence.
- No Court shall take congizence of any offence under this Act-(1)except on the complaint made by an officer authorised by the Government in this behalf, and(2)unless the prosecution is instituted within six months from the date on which the offence is alleged to have been committed.
