Section 33 — Cognizance of offences.
The Apprentices Act, 1961
No court shall take cognizance of any offence under this Act or the rules made thereunder except on a complaint thereof in writing made by the Apprenticeship Adviser 1 [or the officer of the rank of Deputy Apprenticeship Adviser and above] within six months from the date on which the offence is alleged to have been committed.Open in Lexace · Ask the AI about this section