Section 81 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
81. Procedure.
(1)No Court shall take cognizance of any offence punishable under this Act or any rule or regulation or bye-law made thereunder unless complaint of such offence is made within six months next after the commission thereof.(2)No Court inferior to that of a Magistrate of the First Class shall try any offence punishable under this Act.
