LexSection 18 — Limitation of prosecution.
The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993
No court shall take cognizance of an offence punishable under this Act unless the complaint thereof is made within three months from the date on which the alleged commission of the offence came to the knowledge of the complainant.Open in Lexace · Ask the AI about this section