LexSection 77 — Time limit for prosecutions.
The Food Safety and Standards Act, 2006
Notwithstanding anything contained in this Act, no court shall take cognizance of an offence under this Act after the expiry of the period of one year from the date of commission of an offence: Provided that the Commissioner of Food Safety may, for reasons to be recorded in writing, approve prosecution within an extended period of up to three years.Open in Lexace · Ask the AI about this section