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Judgment
Lakshmana Rao, J.—The prosecution was for affixing cinema advertisements on vehicles and roadsides vested in the Municipal Council of
Vellore without licence, for which no period is specified and under the proviso to Section 347 of the District Municipalities Act, the offence has to
be deemed to be a continuing offence and the complaint may be made within twelve months from the commencement of the offence. The acquittal
of the accused on the ground that the complaint is barred by limitation u/s 347 of the Act which requires complaints in other cases to be filed within
three months is therefore untenable and it cannot be sustained. It is therefore set aside but the Municipal Council has its remedy in the Civil Court
for the licence fee and a retrial is not called for.