Section 93(1) in Kerala District Administration Act, 1979
(1)Save as otherwise expressly provided in this Act, no person shall be tried for any offence against this Act or any rule or bye-law made thereunder unless complaint is made within one year of the commissiOn of the offence by the Police, the Secretary or a pe(sic)ion expressly authorised by the Secretary in this behalf but nothing herein shall affect the provisions of the code of Criminal Procedure, 1973 (Central Act 2 of 1974), in regard to the power of certain Magistrates to take cognizance of offences upon information received or upon their own knowledge or suspicion.
